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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(1)(xxiii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(xxiii)"Inquiry" for the purpose of Section 5, 6, 12, 14, 16, 17, 18, 19 and 23 means the proceeding through which Board or the Children Court, as the case may be, makes decision regarding child's involvement in the alleged offence or otherwise. Such Inquiry starts from the date of first production of the child before the Board and concludes with Board or the Children Court, as the case may be, giving finding in this regard. Conclusion of such inquiry shall not be taken to imply closure of proceedings before the Board or the Children Court, as the case may be.