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State of Andhra Pradesh - Section

Section 6 in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013

6. Authentication to be made compulsory :

(1)Every entry or its updation shall be notified instantaneously and electronically to the concerned Authentication Authority in Schedule II by the Central Registry.
(2)It shall be the responsibility of the Authentication Authority to verify personally regarding the accuracy of such entry or updation and authenticate the same online within 15 days from the date of such entry or updation.
(3)The Implementation Authorities and the Authentication Authorities shall be held responsible for the accuracy of the data entered or updated.Part-III Incentives And Disbursal