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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Uttar Pradesh - Subsection

Section 30(4) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(4)The committee, Special Juvenile Police Unit, public servants, Childline, voluntary organizations, social workers and the children themselves may refer a child to such shelter homes.