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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Jharkhand - Subsection

Section 86(17) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(17)The SJPU shall take cognizance of adult perpetrators of crimes against children and ensure that they are, without delay, apprehended and booked under the appropriate provisions of the law and for this purpose the district level units shall maintain liaison with other units of police stations.