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[Cites 0, Cited by 0] [Section 40(5)] [Section 40] [Entire Act]

State of Andhra Pradesh - Subsection

Section 40(5)(e) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(e)The maintenance of the residents of Home will be as in the case of Children's/Special Homes, as far as feasible. The youth will however be required to prepare their own food: