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[Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act]

State of Andhra Pradesh - Subsection

Section 35(3)(f) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(f)The caseworker should try to analyse the reasons for the escape and report his findings to the Superintendent suggesting a suitable programme for avoiding of the reoccurence of such incidents,