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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(10) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(10)Any causal vacancy in the committee may be filled by appointment of another person from the list or panel prepared by the Selection Committee and shall hold office for the remaining term of the committee.