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[Cites 0, Cited by 0] [Section 15(5)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(5)(b) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(b)The Children's Home shall also have the facilities prescribed in Schedule - 5 and under Rule 14(5)