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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Andhra Pradesh - Subsection

Section 30(5) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(5)The Superintendent of a girls' institution, subject to the approval of the designated authority, may get suitable girls above the age of 18 years married according to the procedure laid down by the Commissioner, from time to time.