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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Jharkhand - Subsection

Section 90(3) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(3)While computing the period of detention or stay or sentence of a child in conflict with law, all such period which the child had already spent in custody, detention, stay or sentence of imprisonment shall be counted as a part of the period of stay or detention or sentence of imprisonment contained in the final order of the court or the Board.