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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Andhra Pradesh - Subsection

Section 35(2) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(2)In the event of any other crime committed in respect of children, the Competent Authority will take cognisance and arrange for necessary investigation to be carried out by Special Juvenile Police Unit/Police.