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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Andhra Pradesh - Subsection

Section 27(4) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(4)If the address of the parents or guardians or relatives is known, they shall be given notice of any serious illness of the children and the Superintendent, shall answer any reasonable enquires made by the parents or the relatives in this connection.