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

State of Uttar Pradesh - Subsection

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

(a)In the case of an abandoned child the recognised agency shall within forty-eight hours report to the committee along with the copy of the report filed with the police station in whose jurisdiction the child was found abandoned.