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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Uttar Pradesh - Subsection

Section 45(5) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(5)The controlling officer shall have power to transfer mentally or physically challenged or children suffering from incurable diseases to there other institution run by the Government in other department/voluntary organization.