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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(iii) in Andhra Pradesh Women and Children's institutions (Licensing) Rules, 2010

(iii)Revocation/ cancellation of license shall entail blacklisting of the Institution for a minimum period of 5 years. The Institution/Service provider will become ineligible for funds from State Government/Government of India/etc., apart from action as may be warranted under other statutes/law.