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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Andhra Pradesh - Subsection

Section 45(1)(c) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(c)Sponsorship services should be considered to supplement the resources of the child coming under the purview of the Act an$ his or her parent or guardian so as to support efforts to reintegrate the child into the community and finance his or her education, vocational training, health care, etc. or to supplement the family income to encourage parent or guardian to fulfil their responsibility towards the child;