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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jharkhand - Subsection

Section 11(10) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(10)Where it appears to the Board that the child has not complied with the probation conditions, it may order the child to be produced before it and may send the child to a special home or place of safety for the remaining period of supervision.