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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Jharkhand - Subsection

Section 57(2) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(2)A child who is alleged to have committed an offence under section 78 of the Act shall be produced before the Board, which may transfer the child to the Committee, if the child is also in need of care and protection.