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 22] [Entire Act] State of Andhra Pradesh - Subsection Section 22(5) in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013 (5)The orders passed by the District Implementing Authority shall be considered as final and binding on all parties.
