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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(6) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(6)In case a recognized voluntary organization takes a child to the committee, they shall also submit a report on the circumstances under which the child came to their notice, and efforts shall be made by them for tracing the family.