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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(5) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(5)The State Government shall recognise only such voluntary organisations which can provide the services of probation, counselling, case work, a place of safety and also associate with the Special Juvenile Police Unit, for the purpose of producing a child before the Board under Section 10(2).