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

State of Andhra Pradesh - Subsection

Section 8(9) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(9)The final disposal of a case shall be by the order of at least two members of the Committee. The Committee shall take into consideration the age, physical and mental health, opinion of the child and the recommendation of the caseworker, prior to such disposal.