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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Andhra Pradesh - Subsection

Section 32(6) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(6)Any other article specified in this behalf by the State Government by general or special order.Such articles will be seized and destroyed or disposed of in accordance with the procedure described in Schedule 9. Firearms and other weapons shall be dealt with under the Arms Act.