Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 44] [Entire Act] State of Andhra Pradesh - Subsection Section 44(3) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003 (3)There should be regular monitoring and supervision carried out by the Probation Officer/Child Welfare Officer as the case may be.
