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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(4) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(4)Any breach of a bond or undertaking or of both given under sub-rule (2) above shall render the child liable to be brought before the competent authority, who may make an order directing the child to be sent to the concerned institution.