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[Cites 0, Cited by 2] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(2) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(2)The State Government may make rules consistent with this Act, to provide for the manner of submitting the report to the Committee and the manner of sending and entrusting the child to children's home or fit facility or fit person, as the case may be, during the period of the inquiry.