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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(4) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(4)The entries made in the Personal Belonging Register, relating to each juvenile, shall be read over to juvenile in the presence of a witness whose signature shall be obtained in token of the correctness of such entries and it shall be countersigned by the Superintendent.