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[Cites 0, Cited by 0] [Section 56(4)] [Section 56] [Entire Act]

State of Andhra Pradesh - Subsection

Section 56(4)(a) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(a)Subject to the rules and orders of the Government and to the requirements of the Accountant General, the expenditure of the Homes shall be controlled by the Commissioner.