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 25] [Entire Act] State of Uttar Pradesh - Subsection Section 25(5) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004 (5)Every possible effort shall be made to trace and associate the family and assistance of recognized voluntary organizations or childline may also be taken.
