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[Cites 0, Cited by 0] [Section 54(13)] [Section 54] [Entire Act]

State of Jharkhand - Subsection

Section 54(13)(i) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(i)The Magistrate shall record the statement of the child under section 164 of the Code of Criminal Procedure, 1973 in the Children's room or, if possible in the child's place of residence including, home or institution where he or she is residing.