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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(3)(g) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(g)Attending to immediate and urgent needs of the Juvenile's like appearing in examination, interview letter to parent(s), personal problems etc.; and