Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 43] [Entire Act] State of Andhra Pradesh - Subsection Section 43(2) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003 (2)The Board shall give wide publicity, at State expense, to enable speedy in country adoption of the children produced before it for adoption.
