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

State of Uttar Pradesh - Subsection

Section 19(5) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(5)If the parent or guardian, as the case may be, fail to come and take charge of the juvenile or child on the appointed date, the juvenile or child shall be taken by the escort of the institution; and in case of a girl, she shall be escorted by a female escort.