Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 39 in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004 39. Admission of outsiders. - No stranger shall be admitted to the premises of the institution, except with the permission of the controlling authority/officer.
