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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Andhra Pradesh - Subsection

Section 50(8) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(8)Any causal vacancy on the Committee may be filled by appointment of another person from the waiting list/panel, who shall hold officer for the remaining term of the person in whose place the Member has been appointed.