Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- 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(1)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(1)(c) in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999

(c)"Destitute Women" means a female who has completed the age of 18 years and who was divorced, abandoned or separated from her husband or the where abouts of her husband are not known to her for the last seven years.