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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Jharkhand - Subsection

Section 86(19) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(19)A separate cadre shall be created for SJPU. The separate cadre can deal with cases related to children and women and the necessary action and guidelines in this regard shall be issued by Home department.