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[Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act]

State of Andhra Pradesh - Subsection

Section 35(3)(e) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(e)On the restoration of a child after escape, the period at large, shall be calculated by excluding the day of escape and the day of restoration. The period at large shall then be added to his/her period of detention and the revised date of discharge calculated by adding the number of days to the date of discharge (in case of children in the Special Home);