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

State of Jharkhand - Subsection

Section 54(21) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(21)After the process of trial:
(i)The child or guardian should be informed of the decision of the judicial proceeding and its implication.
(ii)The child or guardian should be made aware of his legal options.