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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Andhra Pradesh - Subsection

Section 40(3) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(3)One career counsellor shall be in-charge of a cluster of five Homes. Each Home would house six to eight youths who could opt to stay together on their own.