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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Jharkhand - Subsection

Section 79(3) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(3)If the parent or guardian, as the case may be, fails to come and take charge of the child on the appointed date, the child shall be taken by the escort of the Child Care Institution; and in case of a girl, she shall be escorted by a female escort who shall hand over the custody to her parent/guardian.