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[Cites 0, Cited by 0] [Section 32(10)] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(10)(e) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(e)Serious efforts shall be made for counselling the parents, so as to persuade them to retain the child and if, the parents are still unwilling to retain, then, such children shall be kept initially in foster care or arranged for their sponsorship.