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 56(4)] [Section 56] [Entire Act] State of Andhra Pradesh - Subsection Section 56(4)(d) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003 (d)The financial powers of the Commissioner shall be as set out in Schedule No. 10 to these Rules.