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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(2) in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013

(2)Every death or permanent migration of the girl child shall be updated in the central registry giving details of such an event by the Village/Ward Implementing Authority concerned.