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[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

State of Jharkhand - Subsection

Section 76(2)(iv) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(iv)the Board or Committee shall take necessary steps to ensure completion of inquiry and provide legal aid as well as counselling to the child victim;