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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(g) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(g)If no claimant appears within a period of six months from the date of death or escape of such juvenile, the valuables and cash shall vest in State and other articles and amount shall be disposed of as per the decision taken by Monitoring and Evaluation Committee, constituted under Rule 11.