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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Andhra Pradesh - Subsection

Section 45(2)(e) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(e)For residents of state-run/ recognised NGO-run institutions under this Act, sponsorship support shall be routed through a fund, which supplements the existing budgetary allocation/ grant-in-aid programme.