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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(4) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(4)Prior to production of a child before the Board, the child may be placed in a 'Place of safety' or a safe place within the Police Station (which shall not be a lockup).