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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Uttar Pradesh - Subsection

Section 30(2) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(2)The shelter homes or drop-in-centres shall have the minimum facilities of boarding and lodging, besides the provisions for fulfilment of basic needs in terms of clothing, food, health care and nutrition.