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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Andhra Pradesh - Subsection

Section 45(1)(e) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(e)The State shall provide for the sponsorship of children based on need, when they are discharged from the Reception Unit/Shelter Home/Children's Home/Special Home/After Care Institution.