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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(3) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(3)The parents or guardian of the juvenile or child may submit an application to the Superintendent requesting for release of the juvenile or child on leave, stating clearly the purpose for the leave and the period of leave.