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[Cites 0, Cited by 0] [Section 38(7)] [Section 38] [Entire Act]

State of Andhra Pradesh - Subsection

Section 38(7)(h) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(h)ensure that the aims and objectives of the Juvenile welfare programme is achieved through proper implementation, monitoring and review of programmes and personnel.