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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(12) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(12)Whenever the Board orders a child to be kept in an Institution, it shall forward to the Superintendent of the Institution a copy of its order in Form III with such particulars of the home and parents or guardian and previous record of the child as are available.