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[Cites 0, Cited by 0] [Section 27(4)] [Section 27] [Entire Act]

State of Uttar Pradesh - Subsection

Section 27(4)(o) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(o)Record keeping.-All the case files of the children maintained by the institutions and the committee shall be computerized and networked so that the date is centrally available.