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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(7) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(7)The State Government shall recognize only those registered voluntary organizations which can provide the services of probation, counselling, case work, a place of safety and also associate with the Special Juvenile Police Unit and are willing and have the capacity, facilities, expertise to do so.