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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(8) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(8)The police / recognised voluntary organisation shall be responsible for the safety and providing basic amenities to the child apprehended or kept under their charge during such period of keeping the child under their charge.