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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Jharkhand - Subsection

Section 68(3) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(3)All the articles seized shall be destroyed or disposed off having regard to the nature of the articles, on the orders of the competent court, after being satisfied that the seized articles are not required in any inquiry or departmental action against any officer or in any criminal investigation and proceedings.