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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jharkhand - Subsection

Section 17(ix) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(ix)hold periodic meetings with the Superintendent/ Person-in-charge of Child Care Institutions, representatives of concerned non-governmental organisations and social workers/ case workers, Special Juvenile Police Unit/ Child Welfare Police Office/ Anti-Human Trafficking Unit officers to discuss specific issues that may arise;