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

State of Andhra Pradesh - Subsection

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

(6)The recognised voluntary organisation shall prepare a report narrating the circumstances of apprehending the child and the offence alleged to have been committed by the child and produce the child before the Board along with the report, within 24 hours of being apprehended, excluding journey time.