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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Jharkhand - Subsection

Section 22(7) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(7)In cases where, the agency in charge of the Open Shelter finds that a child may require more than short term care and protection exceeding twenty-four hours, such child may be produced before the Committee for appropriate further steps.