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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Uttar Pradesh - Subsection

Section 36(3) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(3)A list of names and addresses of fit persons and fit institutions approved by the competent authority shall be kept in the office of the Board and the committee and shall be used when necessary.