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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(1) in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Act, 2013

(1)There shall be constituted a State Council, to over-see the implementation of the Act, with the Chief Minister as its Chairman and such other Members as may be required, in the manner prescribed.