Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Andhra Pradesh - Subsection

Section 30(4) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(4)If the child has no parent or guardian, he may be sent to an after care organisation or in the event of employment to the person who has undertaken to employ the child.