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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(7) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(7)If the juvenile or child runs away from the family during the leave period, the parent or guardian are required to inform the Superintendent of the institution immediately, and try to trace the juvenile or child and if found, send the juvenile or child to the institution.