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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(4)(a) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(a)In case a resident makes any complaint, or occurrence of such rape or abuse comes to the knowledge of the Superintendent, a report shall be placed before the Board immediately, who shall order for special investigation and direct the local police station to register case against the persons found guilty under the relevant provisions of the Indian Penal Code.