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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(1) in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013

(1)The State Implementing Authorities (Rural) shall set up and operate an electronic Central Registry for creating and updating database of all the girl children born on or after 1st May 2013 and the mothers thereof.