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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jharkhand - Subsection

Section 21(12) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(12)The Central Government shall facilitate developing a model online system for receipt and processing of applications and grant or cancellation of registration and in the interim the systems existing in the States and Union Territories shall continue.