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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(8) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(8)The Superintendent of a girls' institution, subject to the approval of the Board, may get suitable girls above the age of eighteen years married according to the procedure laid down by the Board from time to time.