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 38(7)] [Section 38] [Entire Act] State of Andhra Pradesh - Subsection Section 38(7)(f) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003 (f)implement such decisions as are entrusted to it by the Executive Committee for mobilisation of resources, initiation of collaboration etc.