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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Andhra Pradesh - Subsection

Section 63(2) in Andhra Pradesh Municipalities Act, 1965

(2)All schools, hospitals, dispensaries, vaccine stations, choultries and other institutions mentioned by any council and all documents relating thereto shall, at all times, be open to the inspection of such officers as the Government may appoint in that behalf.