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

State of Jharkhand - Subsection

Section 54(22) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(22)The State Government, the Juvenile Justice Board, the Child Welfare Committee and other competent authorities shall, in the best interest of children, ensure that every person, child care institution, school or such other educational institutions abide by the guidelines issued from time to time by State Government.