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[Cites 0, Cited by 0] [Section 38(4)] [Section 38] [Entire Act]

State of Andhra Pradesh - Subsection

Section 38(4)(g) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(g)provide counselling with trained and competent counsellors, who are qualified in social work, Psychology, Sociology or Home Science.