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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Jharkhand - Subsection

Section 54(7) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(7)Where a person has been dismissed from service or is convicted of an offence under the Act and the rules, he shall stand disqualified from any further appointment.