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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Uttar Pradesh - Subsection

Section 57(2) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(2)In addition to donations, contributions or subscriptions coming under subsection (2) of Section 61, the Central Government shall also make contribution to the Fund for the welfare and rehabilitation of the juvenile or the child dealt with under the provisions of the Act.