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[Cites 0, Cited by 0] [Section 87(1)] [Section 87] [Entire Act]

State of Jharkhand - Subsection

Section 87(1)(i) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(i)a retired judge of High Court as the Chairperson to be appointed in consultation with the Chief Justice of the High Court concerned;