Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Andhra Pradesh - Subsection Section 4(15) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003 (15)In case the Board orders the payment of any fine, the same shall be deposited in the Government Treasury.
