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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(2)The Board shall submit a quarterly report in Form 12 about the pendency of the cases, visits to Homes etc. to the following:
(i)Chief Judicial Magistrate or Chief Metropolitan Magistrate;
(ii)District Magistrate.