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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(6) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(6)The Committee shall satisfy itself that the Child has not been subjected to any ill treatment by the police or by any other person and take corrective steps in case of such ill treatment.