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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(2) in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999

(2)The Board shall be competent to incur the expenditure of its funds by following its own procedure and it can render any financial assistance to any recognised orphanage Home at its discretion.