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 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(8) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(8)A well rounded programme of prerelease planning and follow up of children discharged from the Children's Home and Special Home shall be organised in all institutions in close collaboration with voluntary welfare organisations.