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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31(5) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(5)on receipt of transfer order from the local authority, the Superintendent shall arrange to escort the child at the Government expenses to the place or person as specified in the order.