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 38] [Entire Act] State of Andhra Pradesh - Subsection Section 38(5) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003 (5)The criterion for selection of NGOs, who will be part of the Home Committee shall be as per the guidelines laid down in Schedule -2.
