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[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

State of Uttar Pradesh - Subsection

Section 51(2)(a) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(a)to make inquiries regarding the home and such conditions, conduct, character and health of juvenile child under their supervisions;