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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Jharkhand - Subsection

Section 74(14) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(14)Any child who abuses the privilege of meeting shall be denied the same for such period as the Person-in-charge may direct. A report of the same shall be sent to the Board or the Committee or the Children's Court and a copy shall be retained in the case file of the child.