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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(4) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(4)Each, institution shall provide for physical exercise and recreational facilities. The recreational facilities may include the provision of radio, television, library, music, games, computer, (indoor and outdoor activities) etc.