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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(1) in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013

(1)Particulars of mothers shall be filed by the Village/Ward Implementation Authority in Form I using the online data entry process and incorporated in the database preferably in the first trimester of the pregnancy.