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 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(1) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(1)A Child may be permitted by the Competent Authority to go on leave of absence to appear for examinations or in case of emergencies or special occasions like marriage in the family etc.