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 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(1) in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Act, 2013

(1)Subject to such terms and conditions of eligibility as may be prescribed, each girl child shall be provided such financial and other incentives on achieving the milestones as may be prescribed from time to time.