Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(7) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(7)The State Government shall recognise registered voluntary organisations, which can provide the services of probation and counselling to submit periodical reports as directed by the Board regarding the orders passed under Section 15.