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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(4) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(4)In case the Board orders a child to be sent to a Special Home, the Board shall record its reasons in its Judgment as to why the other alternatives in Section 15(1) are not in the best interests of the child.