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

State of Andhra Pradesh - Subsection

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

(j)"Permanent migration" means the migration of the household including the girl child and the mother/guardian to another place duly identified and for period more than 6 months.