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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Uttar Pradesh - Subsection

Section 30(6) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(6)The services of Superintendent, child welfare officer, social worker shall be provided for the proper care, protection, development, rehabilitation and reintegration needs of such children.