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[Cites 0, Cited by 0] [Section 40(5)] [Section 40] [Entire Act]

State of Andhra Pradesh - Subsection

Section 40(5)(f) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(f)In the case of children prosecuting professional courses, the State Government shall meet the expenditure on his or her education, boarding and lodging in the concerned student hostels. Such stay of the individual may be treated as an extension of the After Care Programme.