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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(2)(i) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(i)a retired Judge of the High Court or retired Secretary to the State Government having experience in social welfare shall be the Chairperson of the Selection Committee;