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

State of Andhra Pradesh - Subsection

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

(a)Prepare the micro-plans for the institution including projection and utilisation of required budgets for administering the Home and implementing requisite programmes for all round development of the children;