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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(10) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(10)After completion of the inquiry, if the child is under orders to continue in the Children's Home, the Committee shall carry out a half-yearly review of the progress of the child in the Home and continue the efforts to trace the parent/ guardian of the child.