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[Cites 0, Cited by 0] [Section 32(9)] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(9)(a) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(a)A thorough enquiry by the probation officer or case workers or police, as the case may be, shall be conducted and a report containing findings submitted within a maximum period of one month;