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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(3) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(3)The fund shall be applied:
(a)to implement programmes for the welfare and rehabilitation of children:
(b)to pay grant-in-aid to non-official organisations;
(c)to meet the expenses of State Advisory Board and
(d)to do all other things that are incidental and conducive to the above purposes.