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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(12) in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)

(12)The Officer-in-charge of an institution, certified as special home under subsection (2) of Section 9 of the Act shall be informed in advance by the Board before any juvenile or child is committed to it.