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

State of Uttar Pradesh - Subsection

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

(c)A report shall be sent by the Superintendent to the area Police Station along with the details and description of the juvenile or the child, with identification marks and a photograph, with a copy to the Board and to the District Magistrate.