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 12] [Entire Act] State of Andhra Pradesh - Subsection Section 12(3) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003 (3)The staff should treat the children humanely and not with contempt. Any staff member contravening this sub-rule will be liable for a major penalty.
