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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Andhra Pradesh - Subsection

Section 39(1) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(1)For the children in urgent need of care and protection, such as destitute, street children, run-away children etc., the Government shall support creation of the requisite number of shelter Homes/Drop-in Centres through voluntary organisations.