Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Andhra Pradesh - Subsection Section 21(5) in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013 (5)All cases of deviations shall be recorded and responsibility shall be fixed on the persons concerned.
