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[Cites 0, Cited by 0] [Section 87(1)] [Section 87] [Entire Act]

State of Jharkhand - Subsection

Section 87(1)(iii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(iii)two representatives from two different reputed non-governmental organisations respectively working in the area of child development or child protection for a minimum period of seven years but not running or managing any children's institution;