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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(2) in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Act, 2013

(2)For the purpose of administration of the Act, the State Implementing Authority (Rural) shall in consultation with the Nodal Authority, put in a Central Registry of the Beneficiaries which shall be updated by all the Implementing Authorities after authentication as prescribed.