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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Andhra Pradesh - Subsection

Section 34(2) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(2)The other records/documents in respect of a child should be kept in a safe place for a period of 10 years after the release of the child and thereafter destroyed with intimation to the Commissioner.