Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act] State of Uttar Pradesh - Subsection Section 17(4)(b) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004 (b)The Special Juvenile Police Unit shall also take due cognizance of such occurrences and conduct necessary investigations permissible under law.