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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49(1)(d) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(d)Three representatives from the State Government, one each from the Department of Juvenile Welfare, Department of Women Development and Child Welfare and the Education Department.