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 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(f) in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005 (f)'Institution' means any institution or organization engaged in social welfare, registered and recognized by the Government or recognized by the High Court.
