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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jharkhand - Subsection

Section 19(7) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(7)The Committee shall satisfy itself through documents and verification reports, before releasing or restoring the child, as per Form 20, in the best interest of the child.