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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(2) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(2)The amount earned by the child shall be deposited in his/her name/personal account and the account book shall be kept with the Superintendent. The children may be given some pocket money for purchase of articles such as sweets, books, toys etc., as per his/ her choice on fixed days of the week.