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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(3)(h) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(h)As soon as the inquest is held, the body shall be disposed of in accordance with the known religion of the juvenile.