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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jharkhand - Subsection

Section 6(9) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(9)In case, Principal Magistrate is on leave, the Magistarte incharge should be a Judicial Magistrate First Class trained under JJ Act. In no case, any decision should be postponed or withheld when principal Magistrate is on leave and represented through incharge judicial Magistrate.