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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(2)(d) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(d)The District Magistrate shall hold a preliminary inquiry about such escape and send his report to the Board and the controlling officer.