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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Jharkhand - Subsection

Section 60(6) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(6)The Board or the Committee may consider transferring the child to another Child Care Institution in the best interest of the child who has made the complaint or who has been subjected to corporal punishment.