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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(3) in Andhra Pradesh Women and Children's institutions (Licensing) Rules, 2010

(3)If the CDPO on verification finds any discrepancy/ inadequacy in the information/ details submitted by the organization/management of the home, she shall return the application to the person/officer responsible of the home for rectification and re-submission.
(c)Child Development Project Officer shall update the application on online with her findings and send the hard copy duly attested, to the Project Director concerned within 30 days of receipt of the application.