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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(1)(xxi) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(xxi)"Disposal" in relation to proceedings by Child Welfare Committee means an order passed by the Child Welfare Committee under Section 36 (3) of the Act; however such disposal shall not be taken to imply closure of proceeding before the Committee.