Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(b) in Andhra Pradesh Women and Children's institutions (Licensing) Rules, 2010

(b)'Licensing Authority' means the authority headed by District Collector at district level, for the institutions functioning within the district and the committee headed by Director, WD & CW for those functioning in more than one district or as may be declared by Government from time to time.