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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(11) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(11)In deserving cases, the Superintendent may provide the juvenile with such small tools, as may be necessary, to start a work or business subject to such maximum cost as may be fixed by the institution.