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[Cites 0, Cited by 0] [Section 92(6)] [Section 92] [Entire Act]

State of Jharkhand - Subsection

Section 92(6)(iii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(iii)the police shall conduct an inquiry whether the child has been subjected to any offence under the Act or any other law and if so, proceed accordingly.