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[Cites 0, Cited by 3] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The Juvenile Justice (Care and Protection of Children) Act, 2000

(2)The State Government may make rules consistent with this Act,
(i)to provide for persons through whom (including registered voluntary organisations)
any juvenile in conflict with law may be produced before the Board;
(ii)to provide the manner in which such juvenile may be sent to an observation home.
Prior to its substitution, sub-Section (1) read as under:-"(1) As soon as a juvenile in conflict with law is apprehended by police, he shall be placed under the charge of the special juvenile police unit or the designated police officer who shall immediately report the matter to a member of the Board.".