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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Andhra Pradesh - Subsection

Section 46(4) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(4)After the Competent Authority sends the child to an Institution recognised as a Fit Institution with collateral branches, the manager of such institution may send the child to any of the branches of such Institution after giving intimation to the Competent Authority under whose orders the child was entrusted to their charge.