Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 52] [Entire Act] State of Andhra Pradesh - Subsection Section 52(4) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003 (4)The management and administration of the Fund will be under the control of the State Advisory Board under subsection (3) of Section 61 of the Act.
