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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jharkhand - Subsection

Section 16(3) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(3)The Committee shall hold its sittings in the premises of a children's home or, at a place in proximity to the children's home or, at a suitable premises in any institution run under the Act for children in need of care and protection.