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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Jharkhand - Subsection

Section 73(2) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(2)The case file shall be produced before the Board or the Committee or the Children's Court on every date of production of the child for perusal of the Board or the Committee or the Children's Court.