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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(13) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(13)Whenever the Board orders the transfer of a child, the Superintendent of the Institute where the child is staying, shall provide the necessary escort for the child without any delay.