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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(2) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(2)In case the principal Magistrate with special knowledge or training in child psychology or child welfare is not available, then the State Government shall provide for such short-term training in child psychology or child welfare as it considers necessary.