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[Cites 0, Cited by 0] [Section 68(2)] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(2)(v) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(v)the State Government shall take appropriate action against the person responsible, if such person is an officer of the Child Care Institution or against the agency through whom the said person has been engaged or the Child Care Institution;