Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(7) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(7)If the relative or the fit person fails to come to take charge of the child on the specified date, the escort shall take the child to his/her ordinary place of residence. In the case of a girl, at least one escort shall be a female.