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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Jharkhand - Subsection

Section 41(6) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(6)The State Inspection Committee shall make recommendations for improvement and development of the Institutions in accordance with the provisions of the Act and the rules made there under and shall forward the same to the State Child Protection Society or the District Child Protection Unit for appropriate action.