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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Andhra Pradesh - Subsection

Section 34(1) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(1)The records pertaining to the conviction of a child shall removed and destroyed by the orders of the Board after one year of the pronouncement of the Orders by the Board under Section 15.