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 4] [Entire Act] State of Andhra Pradesh - Subsection Section 4(2) in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999 (2)The Member must be a woman and in case no eligible woman is not available, a male who has crossed the age of 45 years may be considered.
