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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Andhra Pradesh - Subsection

Section 45(2)(b) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(b)The Fund shall be administered by a designated, recognised sponsorship agency/identified NGO at the district level, under the supervision of the Child Welfare Committee;