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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(b) in Andhra Pradesh Women and Children's institutions (Licensing) Rules, 2010

(b)the management of the institution is being persistently carried on in an unsatisfactory manner or is being carried on in a manner highly prejudicial to the moral/physical/mental well being of the inmates;