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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Andhra Pradesh - Subsection

Section 27(2) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(2)The allocated days and hours for the visits may be followed strictly in the case of local residents. In the case of parents, guardians, relatives or friends coming from out station, this condition maybe relaxed by the Superintendent, to avoid any inconvenience to such visitors. The interviews shall however not be allowed after 6 p.m, except in an emergency.