Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 55] [Entire Act] State of Uttar Pradesh - Subsection Section 55(1) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004 (1)The Central Government and the State Government shall constitute advisory board at various levels for a period of three years.
