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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Jharkhand - Subsection

Section 54(16) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(16)Where video-conferencing is not possible, all necessary accommodation, travel expenses for the child and a guardian/ngo worker/case worker/social worker accompanying the child will be provided as per actual by the State Government or Union Territory Administration.