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(10) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003 (10)No person who has been guilty of an offence involving moral turpitude shall be appointed as a member by the Selection Committee.
