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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(1) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(1)The State Government shall appoint Special Juvenile Police Units at the district level and a Child Welfare Officer shall be designated in terms of Section 63 of the Act at the level of police station.