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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Andhra Pradesh - Subsection

Section 39(5) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(5)Transparency shall be maintained in running these Homes. Visitors are allowed. However, while visiting an institution, the visitors shall not say or do anything which undermines the authority of the Superintendent/ Project Manager or do anything which is in contravention of any law or rule or impinges on the dignity of the child.