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] [Section 16] [Entire Act] State of Uttar Pradesh - Subsection Section 16(b) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004 (b)The juvenile's money shall be kept with the Superintendent and valuables, clothing, bedding and other articles, if any, shall be kept in safe custody.
