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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(2) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(2)In case the Committee is not sitting, the child may be produced before any member or kept in a place of safety and provided with all basic facilities and adequate protection. Every possible effort shall be made to trace and associate the family and assistance of recognised voluntary organisation/ child line may also be taken.