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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Jharkhand - Subsection

Section 40(5) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(5)The Person-in-charge may, as far as feasible, seek assistance from local voluntary organisations or child participation experts for the setting up and functioning of the children's committees.