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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(5) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

(5)In case the single member is also not accessible, or that the hours are odd, the child shall be taken by a non-governmental organisation or Childline or Police to an appropriate institution for children registered under the Act with all the necessary documents, and placed in such institution till the time of production before the Com-mittee.