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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(3) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(3)The team shall consist of a minimum of five members from the representatives of the State Government, local authority, the committee, medical and other experts, voluntary organizations and reputed social workers.