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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(1) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(1)The Superintendent shall ensure that every juvenile received in the institution is searched, his personal effects inspected and any money or valuable found with or on the person of the juvenile is kept in the safe custody of the Superintendent.