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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(1) in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013

(1)Within 3 months from the date of issue of these Rules, the State Implementation Authorities shall create and operationalize the Electronic Fund Management system which facilitates direct electronic transfer of funds from Treasury to the bank/postal account of the beneficiaries.