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[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

State of Uttar Pradesh - Subsection

Section 51(2)(d) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(d)to visit regularly the residence of the juvenile under their supervision and also places of employment school attended by such juvenile or the child and to submit fortnightly reports as prescribed in Form IX;