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[Cites 0, Cited by 0] [Section 56(5)] [Section 56] [Entire Act]

State of Andhra Pradesh - Subsection

Section 56(5)(e) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(e)The Commissioner shall submit annual administration report to the Government indicating the details of the administration of Homes, children and services with statistical information from time to time.