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

State of Uttar Pradesh - Subsection

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

(k)In the event of a child leaving the home without permission, the information shall be sent to the police and the family, if known; and the detailed report along with the efforts to trace the child shall be sent to the committee for information in the subsequent sitting of the committee.