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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Jharkhand - Subsection

Section 54(10) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(10)An immediate need assessment of the child will be conducted in terms of the need for food, clothing, emergency medical care, counselling, psychological support and the same shall be immediately extended to the child at the police station.