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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(6) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(6)The Chairperson of the Committee shall be at least a graduate and shall not be below 45 years and not more than 65 years of age with either of the qualifications given in sub-rule (5).