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[Cites 0, Cited by 0] [Section 45(5)] [Section 45] [Entire Act]

State of Andhra Pradesh - Subsection

Section 45(5)(b) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(b)Each institution a vailing of the sponsorship scheme under this Act, shall entrust a qualified social worker with the responsibility of undertaking all assessments, home visits, documentation, review and follow up of sponsored children;