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[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(5)(iii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(iii)inform the child promptly and directly of the charges levelled against him through his parent or guardian and if a First Information Report is registered, copy of the same shall be made available to the child or copy of the police report shall be given to the parent or guardian;