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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(1)(xxv) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(xxv)"Police Investigation Report" means a report filed before the Board or the Children Court, as the case may be, by the Child Welfare Police Officer on completion of police investigation of the offence within the given time frame in relation to the alleged involvement of child and shall be deemed to have same status and effect as a Police Report under Section 173 of Code of Criminal Procedure Code.