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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Andhra Pradesh - Subsection

Section 41(4) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(4)If an abandoned child, is brought by any individual or authority the recognised agency shall, within 48 hours, report to the Child Welfare Committee, and the concerned Project Director Department of Women and Child Welfare Agency along with the copy of the report filed with the police station in whose jurisdiction the child was found abandoned.