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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(2) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(2)Each case shall be placed before the Committee constituted under Rule 11 for proper mainstreaming and with regard to cases in which the juvenile or child is kept for the maximum period, action may be initiated six months before they attain the age of eighteen years.