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 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(5) in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Act, 2013 (5)'Girl child' means a girl child born in an economically backward household on or after 1st May, 2013;
