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[Cites 0, Cited by 0] [Section 6(12)] [Section 6] [Entire Act]

State of Jharkhand - Subsection

Section 6(12)(i) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(i)Infrastructure: a well-furnished Board Room with electricity, light and fans, waiting room for children, separate rooms for Principal Magistrate and Members, a record room, a room for Probation Officers, room for legal services advocates , counselling and guidance unit, waiting room for parents and visitors, safe drinking water facility and clean toilets;