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 8] [Entire Act] State of Andhra Pradesh - Subsection Section 8(3) in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Act, 2013 (3)The Sub-Divisional Magistrate shall be the Sub-divisional Implementing Authority for that revenue sub-division.
