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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(3) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(3)On receipt of transfer order from the Competent Authority, the Superintendent shall promptly arrange to escort the child at Government cost to the place/person as specified in the order. The Superintendent shall send the child's case file and records along with the child, while retaining a copy of the same.