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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31(3) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(3)The transfer for restoration or enquiry for all proceedings in respect of a child from one State institution to other may also be ordered by the local authority, after obtaining concurrence from the committee.