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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Andhra Pradesh - Subsection

Section 42(2) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(2)The cases of surrender of children shall be strictly scrutinised. No document executed by the "surrendering parent" shall be accepted at its face value. Any person found guilty of offering any allurement whatsoever for surrendering a child shall be punishable with imprisonment for a term which may extend up to three years.