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[Cites 0, Cited by 0] [Section 68(2)] [Section 68] [Entire Act]

State of Jharkhand - Subsection

Section 68(2)(v) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(v)the State Government shall take appropriate action against the person responsible, if such person is an officer of the Child Care Institution or against the agency through whom the said person has been engaged or the Child Care Institution;