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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(1) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(1)Case Worker services shall be provided in all institutions to deal with the individual problems of the children. The institution shall establish linkage with child guidance clinics, counselling and guidance centres, psychiatric departments or similar agencies in the community by appointment on part time/full time basis as per requirement.