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[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(5)(i) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(i)not send the child to a police lock-up and not delay the child being transferred to the Child Welfare Police Officer from the nearest police station. The police officer may under sub-section (2) of section 12 of the Act send the person apprehended to an observation home only for such period till he is produced before the Board i.e. within twenty-four hours of his being apprehended and appropriate orders are obtained as per rule 9 of these rules;