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 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(1) in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013

(1)Particulars of every girl child registered in the central registry shall be updated at least once a year before 15th July in Form III online by the functionaries listed in section 9 of the Act.