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 4] [Entire Act] State of Andhra Pradesh - Subsection Section 4(j) in Andhra Pradesh Women and Children's institutions (Licensing) Rules, 2010 (j)Person in charge of an institution meant for women/ girls whether called Superintendent or by any other name, shall be a woman only.
