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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Andhra Pradesh - Subsection Section 17(e) in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999 (e)No person who has been convicted for any offence under the Act shall be eligible to be a member of the Managing Committee or Manager.
