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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(3) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(3)When the child is discharged on the expiry of the period of his/her stay ordered by the competent authority the money deposited in his/her name shall be withdrawn by the Superintendent and handed over personally after obtaining a proper receipt from the parent/guardian, if any or in their absence from the child.