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

State of Andhra Pradesh - Subsection

Section 5(2) in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999

(2)The Board shall obtain and keep record of status of each recognised Home for every quarter and submit a report on the overall functioning of the Homes to the Government.