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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jharkhand - Subsection

Section 20(4) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(4)The Committee shall submit a quarterly report in Form 18 to the following:
(a)District Judge;
(b)District Magistrate
(c)State Government;
(d)State Child Protection Society;
(e)District Child Protection Unit.