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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Jharkhand - Subsection

Section 56(8) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(8)Any shop selling intoxicating liquor, tobacco products, must display a message at a prominent place on their shop that giving or selling intoxicating liquor or tobacco products to a child is a punishable crime with upto seven years of rigorous imprisonment and a fine of upto one lakh rupees.