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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Jharkhand - Subsection

Section 69(2) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(2)The Receiving Officer shall satisfy himself as regards the identity of the child and in case of any doubt, the Receiving Officer shall promptly inform the Person-in-charge who shall forthwith inform the Board or the Committee and produce the child before the Board or the Committee without any delay.B. Types of Stay at the Child Care Institution. - (1) In case of children in conflict with law, there are three types of stay of children at the Child Care Institution:
(i)protective custody;
(ii)overnight protective stay;
(iii)rehabilitation stay.