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

State of Jharkhand - Subsection

Section 86(10) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(10)No accused or suspected accused shall be brought in contact with the child and where the victim and the person in conflict with law are both children, they shall not be brought in contact with each other.