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[Cites 0, Cited by 0] [Section 41(5)] [Section 41] [Entire Act]

State of Andhra Pradesh - Subsection

Section 41(5)(a) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(a)A through enquiry by the Probation Officer/case workers/police, as the case may be, who will submit the report within a maximum period of one month;