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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(3) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(3)The parent or guardian shall arrange to escort the child from and to the institution and bear the travelling expenses. In exceptional cases or during an emergency, the Superintendent may arrange to escort the child to the place of the family and back at State expense, after obtaining orders from the Commissioner.