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[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

State of Jharkhand - Subsection

Section 76(2)(viii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(viii)the Board or Committee may consult Children's Committee setup in each institution to enquire into the fact of abuse and exploitation as well as seek assistance from voluntary organisations, child rights experts, mental health experts or crisis intervention centres in dealing with matters of abuse and exploitation of children in an institution.