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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(5) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(5)After completion of the inquiry, if, the child is under orders to continue in the children's home, the committee shall carry out an annual review of the progress of the child in the home.