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[Cites 0, Cited by 0] [Section 21(5)] [Section 21] [Entire Act]

State of Jharkhand - Subsection

Section 21(5)(xi) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(xi)a declaration from the person or the organisation regarding any previous conviction record or involvement in any immoral act or in an act of child abuse or employment of child labour;