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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Uttar Pradesh - Subsection

Section 57(7) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(7)The regular accounts shall be kept of all money and properties, and all incomes and expenditure of the Fund and shall be audited by body or authority appointed by the Board.