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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(1) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(1)A child to be placed under short-term foster care shall be done according to the procedure laid down in clause (f) of sub-rule (10) of Rule 32, and the short-term foster care period shall not exceed four months.