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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(2)(e) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(e)Tire controlling officer shall conduct a detailed inquiry on the report of the District Magistrate to find out whether an employee has knowingly or connived or induced a juvenile to escape.