Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 52] [Entire Act] State of Andhra Pradesh - Subsection Section 52(9) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003 (9)The State Advisory Board may delegate to one or more of the members of the Commissioner such of its powers, which in its opinion are merely procedural.
