Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38(9)] [Section 38] [Entire Act] State of Andhra Pradesh - Subsection Section 38(9)(h) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003 (h)shall submit a consolidate annual report to the State Advisory Board about all its programmes and about the Co-management system.