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[Cites 0, Cited by 0] [Section 68(2)] [Section 68] [Entire Act]

State of Jharkhand - Subsection

Section 68(2)(iv) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(iv)the Board may initiate appropriate action upon such report or on the report forwarded by the Committee for disposal of the seized articles;