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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Uttar Pradesh - Subsection

Section 47(1) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(1)The State Government shall appoint Special Juvenile Police Unit at the district and a Juvenile or a child welfare officer shall be designated in term of Section 63 of the Act, at the level of police station.