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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Jharkhand - Subsection

Section 59(3) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(3)A child, who has been subjected to buying or selling, shall be produced before the Committee forthwith which shall pass appropriate orders for the rehabilitation of the child.