Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act] State of Uttar Pradesh - Subsection Section 51(2)(k) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004 (k)to ensure the cleanliness of the premises and maintenance of physical infrastructure including provisions of water and electricity.