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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(10) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(10)'Secondary Victimisation' means and refers to behaviour and attitudes of persons in the Juvenile Justice System, which further traumatises victims who are within the Juvenile Justice System.