21. Minimum age-limit of adolescents in areas to which 36 [the Andhra Pradesh (Andhra Area) Children Act, 1920] has not been extended.
- In areas to which [the Andhra Pradesh (Andhra Area) Children Act. 1920.] [Substituted for the original short title by the First Schedule to the Andhra Pradesh Laws (Amendment of Short Titles) Act, 1961 (Act IX of 1961).] has not been extended, the figure 16 appearing in section 2 (1) of the Act shall be read as 15.
