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State of Andhra Pradesh - Section

Section 18 in Andhra Pradesh Women and Children's institutions (Licensing) Rules, 2010

18. Reports regarding deaths of inmates.

- The Chief functionary/in charge of the home/institution shall, immediately after the occurrence of any death among the inmates/residents of the home, send a written report thereof to the licensing authority explaining the cause of death to the best of his/her knowledge, with evidence of medical reports, proof of Documents.