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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(iv) in Andhra Pradesh Women and Children's institutions (Licensing) Rules, 2010

(iv)Every Institution functioning for the welfare/ care of Women/Children or providing services or facility whether for commercial gain or otherwise i.e., on "no-profit and no-loss" basis or for a charitable purpose etc shall obtain license from the date of commencement of these rules.