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[Cites 0, Cited by 0] [Section 23(19)] [Section 23] [Entire Act]

State of Jharkhand - Subsection

Section 23(19)(vii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(vii)provide treatment in emergent situations and inform the Committee and biological family about the same which may pass appropriate orders wherever necessary;