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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Jharkhand - Subsection

Section 60(4) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(4)All such complaints shall be forthwith presented before the Judicial Magistrate of First Class nearest to the Child Care Institution and copies thereof shall be forwarded to the Board or the Committee.