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[Cites 0, Cited by 0] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(6) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(6)Where an FIR is registered against a person working with a Child Care Institution including Specialized Adoption Agency for any offense under the Act and the rules, such a person shall be debarred from working directly with the children during the pendency of the criminal case.