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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Uttar Pradesh - Subsection

Section 30(5) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(5)The requirement of investigation and disposal shall not apply in cases of children residing in the shelter home, except giving information to the committee and the police about the missing or homeless children, besides initiating legal action in the interest of the child in terms of the Act or other child related laws.