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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Jharkhand - Subsection

Section 74(10) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(10)Every meeting shall take place in the presence of the Child Welfare Officer or Case Worker or Probation Officer of the Child Care Institution, who shall be responsible for any irregularity that occurs and who shall be so placed that he is able to see and to prevent any objectionable or prohibited article being passed between the parties.