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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Jharkhand - Subsection

Section 69(4) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(4)Upon being satisfied about the identity of the child, the child may be received by the Receiving Officer and Form 42 shall be filled in triplicate. One copy of the form shall be retained as record of the Child Care Institution, one copy shall be handed over to the Child Welfare Police Officer and the third copy shall be forwarded to the Board or the Committee concerned for their record.