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

State of Jharkhand - Subsection

Section 69(8) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(8)The child shall be searched physically and all his personal belongings, if any that are found, shall be handed over to the Child Welfare Police Officer who has produced the child and who shall seize the articles and furnish a copy of such seizure to the Receiving Officer.