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[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Jharkhand - Subsection

Section 72(1)(v) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(v)when a child in an institution dies, the valuables and other articles left by the deceased and the money deposited in the name of the child shall be handed over by the Person in-charge to the parent or guardian of the child;