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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(3) in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013

(3)The Sub-Divisional Implementing Authority shall, on receipt of such complaint, conduct suitable enquiry within 15 days from the date of receipt of such complaint and pass appropriate orders for action under Part V or otherwise, with due intimation to the aggrieved.