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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(25) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(25)remarks;Note. - All the case files maintained by the institutions and the Competent Authorities should be computerised and networked so that the data is centrally available. The reports of the Probation Officer or Social Worker shall be confidential, as provided under Section 51 of the Act.