Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of Andhra Pradesh - Subsection Section 18(5) in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013 (5)The District Implementation Authority shall monitor the progress of disposal of all such cases.
