Section 19(2)(b) in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999

[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

(b)A destitute women who has no means for her livelihood and who has not been remanded or convicted by the Court under the Immoral Traffic Act. 1956.

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