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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Andhra Pradesh - Subsection

Section 40(1) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(1)The Objective of After Care Organisations is to enable the children to be reintegrated into the society. During their stay in these transitional homes, the children should be encouraged to move away from an institution-based life to a normal one. The stay in the Home is extendable up to three years, but not beyond the youth attaining the age of 20 years or till rehabilitation, whichever is earlier.