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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Uttar Pradesh - Subsection

Section 46(1) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(1)The personnel strength of a home shall be determined by the State Government according to the duty, posts, hours of duty per day as the base for each category of staff.