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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Andhra Pradesh - Subsection

Section 35(1)(e) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(e)The Superintendent shall then make a detailed investigation of all the circumstances connected with the cause and forward the same without delay along with inquest report to the authorities concerned.