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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(1) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(1)Restoration of the child to the child's parent/guardian/Fit person/Fit Institution, as the case may be, and protection to the child shall be the prime objective of the Child Welfare Committee.