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[Cites 0, Cited by 0] [Section 45(5)] [Section 45] [Entire Act]

State of Andhra Pradesh - Subsection

Section 45(5)(c) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(c)Appropriate proof or record of death/divorce/separation/ disability/illness/income of parent or child, shall be verified and attached to the case file and a report prepared and submitted to the Child Welfare Committee, and the sponsorship agency;