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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Uttar Pradesh - Subsection

Section 55(5) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(5)These advisory boards shall also inspect the various institutional or non-institutional services in their respective jurisdictions, and the recommendations made by them, shall be acted upon by the Central Government, the State Government and the local authorities.