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

State of Andhra Pradesh - Subsection

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

(h)"Guardian" means any person made legally responsible for protection of the girl child if the mother is not alive, or alive but is unable to take care of the child;