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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(1) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(1)Rewards to the children at such rates as may be fixed by the Commissioner from time to time may be granted by the Superintendent as an encouragement for excellence in studies, skill learning, steady work and good behaviour.