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[Cites 0, Cited by 0] [Section 56(4)] [Section 56] [Entire Act]

State of Andhra Pradesh - Subsection

Section 56(4)(c) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(c)Adequate provision must be made in the Budget for providing to the children academic education, vocational training, engaging instructors on contract basis, the necessary equipment and material, extra-curricular activities including intra-state and inter-state sports and other competitions and for recreational material.