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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1) in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)

(1)The Office-in-charge that see that every juvenile received in the institution searched, his personal effects inspecied and an money or valuables found with or on the person of the juvenile is kept in the safe custody of the Officer-in-Charge.