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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(1) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(1)The State Government shall create a fund at State level under Section 61, to be called the "Juvenile Welfare Fund (hereinafter referred to as the Fund) for the welfare and rehabilitation of the children dealt with under the provisions of the Act. Besides voluntary donations and contributions to the Fund from the Central Government.