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[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

State of Uttar Pradesh - Subsection

Section 51(2)(g) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(g)to bring before the Board or the committee, immediate juveniles or children who have not been of good behaviour during the period of supervision;