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[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

State of Uttar Pradesh - Subsection

Section 51(2)(f) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(f)to accompany juveniles or children wherever possible from the office of the Board to observation home, special home, children's home or fit person, as the case may be;