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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Andhra Pradesh - Subsection

Section 44(1) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(1)The temporary foster care shall be carried out as provided given in Section 42(2) of the Act by the competent authority under supervision of a Probation Officer/case worker/as the case may be, in a prescribed Form II. The total period of temporary foster care shall not exceed five years.