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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(10) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(10)The police or the recognized voluntary organisation shall be responsible for the safety and basic amenities to the juveniles apprehended or kept under their charge during the period they are with them.