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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(4)(i) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(i)the parents or guardian of the child that the child has been apprehended along with the address of the Board where the child will be produced and the date and time when the parents or guardian need to be present before the Board;