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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Andhra Pradesh - Subsection

Section 46(3) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(3)Separate list of persons/ Institutions found fit by the Committee and the Board, respectively, shall be made and kept in the offices of the Committee/ Board, as the case may be and shall be used as and when necessary.