Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 46] [Entire Act] State of Uttar Pradesh - Subsection Section 46(7) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004 (7)The Superintendent and such other staff who may be required, shall live in the quarters provided for them within the premises of the home.
