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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Jharkhand - Subsection

Section 28(7) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(7)The Board or the Committee or the Children's Court may place the child with a fit person in cases wherever required, including where the child cannot be sent to a Child Care Institution due to distance and/ or odd time.