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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Uttar Pradesh - Subsection

Section 57(9) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(9)All contracts and other assurances hall be in the name of the Board of Management and signed on their behalf by the Secretary-cum-Treasurer and one member of the Board of Management authorised by it for the purpose.