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 3] [Entire Act] State of Andhra Pradesh - Subsection Section 3(6) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003 (6)A Member may resign at any time by giving one month's notice in writing or may be removed from office as provided under Section 4 (5) of the Act.
