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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Andhra Pradesh - Subsection

Section 27(3) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(3)The receipt of letters by the children shall not be restricted and they have the freedom to write as many letters as they like at all reasonable times. The Institution shall ensure that at least one letter is written by the child every week for which the postage shall be provided.