Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Uttar Pradesh - Subsection

Section 45(4) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(4)If there is no organization either within the jurisdiction of the competent authority, or nearby State for sending the juvenile or child suffering from dangerous diseases, as required under Section 58 of the Act, necessary organization shall be set up by the State Government at such places as it may deem fit.