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 50] [Entire Act] State of Andhra Pradesh - Subsection Section 50(5) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003 (5)The Members shall be eligible for appointment for a maximum of two terms and shall not be more than 65 years at the time of first appointment.
