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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jharkhand - Subsection

Section 9(1) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(1)When the child alleged to be in conflict with law is apprehended, he shall be produced before the Board within twenty-four hours of his being apprehended, along with a report explaining the reasons for the child being apprehended by the police.