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[Cites 0, Cited by 0] [Section 92(4)] [Section 92] [Entire Act]

State of Jharkhand - Subsection

Section 92(4)(xii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(xii)details of missing children should be sent to the District Crime Record Bureaus of the neighbouring States and Station House Officers (SHOs) of the bordering police stations including in-charge of all police posts in their jurisdiction and shall conduct regular interaction with the concerned so that follow up action is ensured.