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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(2) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(2)When any person or organization authorized under sub-rule (1) receives a child in need of care and protection, he may produce the child before the committee with the report of the circumstances under which the child come to his notice.