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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Jharkhand - Subsection

Section 20(1)(ii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(ii)scheduled date given in column (2) of 'progress of inquiry' shall be the outer limit within which the steps indicated in column (1) is to be completed.