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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(3) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(3)Each Special Home shall be a comprehensive child-care centre. The centre should promote an integrated approach to child-care by involving the community and local NGOs. The activities of the centre should include establishing linkages with organisations and individuals who can provide support services to children. These centres should encourage volunteers to provide for various services for children and their families.