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 50] [Entire Act] State of Andhra Pradesh - Subsection Section 50(6) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003 (6)A Member may resign at any time by giving one month's advance notice in writing.
