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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(3) in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Act, 2013

(3)'Central Registry' means the central database of the girl child maintained by the State Implementing Authority (Rural) which allows online updation by the implementing authorities;