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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Andhra Pradesh - Subsection

Section 36(4) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(4)If there is no organisation either within the jurisdiction of the competent authority or nearby State for sending the child suffering from dangerous diseases as required in Section 58 of the Act, necessary organisation shall be set up by the State Government at such places as may be deemed fit by it.