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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(4) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(4)The inquiry must be completed within two months unless special circumstances do not permit to do so in the interest of the child, and for which a written extention must be taken by the inquiring officer or the agency under subsection (2) of Section 33 of the Act.