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[Cites 0, Cited by 0] [Section 51(4)] [Section 51] [Entire Act]

State of Andhra Pradesh - Subsection

Section 51(4)(a) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(a)To advise State Government on matters relating to the development of Juvenile Justice Services through various official and community based welfare agencies.