Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(2) in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013

(2)A complaint stating such a failure may be filed before the Sub-Divisional Implementation Authority by the Village/Ward Implementing Authority/Mandal Implementing Authority or any other aggrieved person within 30 days from the date of such failure.