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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(1) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(1)The State Government shall constitute State, District or city level inspection teams on the recommendation of Board for a period of 3 years to visit and oversee the day to day functioning of the Homes and give suitable directions to be followed by them.