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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(4) in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013

(4)In case of permanent migration of the girl child, the responsibility of monitoring the milestones in Schedule-I and updating central registry shall be entrusted by the concerned Mandal/Municipal Implementation Authority to the Village/Ward Implementing Authority of the place where the household has migrated to.