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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(10) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(10)Whenever a child is ordered to be released on probation or for doing community service or to participate in group counselling or similar activities, the Board shall direct the Probation Officer to monitor the child's activities and report the same to the Board, regularly. The probation conditions shall be specific and not general.