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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Jharkhand - Subsection

Section 56(6) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(6)The Board or the Committee shall also issue appropriate directions for inquiry as to the circumstances in which such product entered the Child Care Institution and reached the child and shall recommend appropriate action against the erring officials and the Child Care Institution.