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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(1) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(1)The parents and relations of the juvenile shall be allowed to visit once in a month or in special cases, more frequently at the discretion of the Superintendent as per the visiting hours laid, down by him.