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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49(1)(a) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(a)A retired Judge of the High Court or a retired Secretary to the State Government having experience in Social Welfare shall be the Chairperson of the Selection Committee: