Section 94 in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
94. Repeal.
- The Juvenile Justice (Care and Protection of Children) State Rules, 2007 notified vide 770 dated 25/05/2009,are hereby repealed:Provided that any action taken or order issued under the provisions of the Rules of 2007 prior to the notification of these rules shall, in so far it is not inconsistent with the provisions of these rules, be deemed to have been taken or issued under the provisions of these rules.Form 1[Rules 8 (1), 8 (5) and 8(7)]Social Background ReportFIR/DD No .............................................U/Sections ..............................................Police Station ..............................................Date & Time .............................................Name of I.O. ..............................................Name of CWPO ...............................................
