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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(7) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(7)If the juvenile or child has no parent or guardian, he may be sent to an aftercare organization, or in the event of employment, to the person who has undertaken to employ the juvenile or child.