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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(7) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(7)When a child is brought before the Committee, the Committee shall assign the case to a social worker/case worker/child welfare officer/ Superintendent, as the case may be, of the Home or any appropriate recognised agency for conducting inquiry.