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 9] [Entire Act] Union of India - Subsection Section 9(2) in The Indira Gandhi Matritva Sahyog Rules, 2016 (2)The State Governments or Union territory Administrations shall maintain proper records of the beneficiaries as per the Indira Gandhi Matritva Sahyog Yojana guidelines.
