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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Jharkhand - Subsection

Section 79(1) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(1)The Person-in-charge of the Child Care Institution shall maintain a roster of the cases of children to be released on the expiry of the period of stay as ordered by the Board or the Committee or the Children's Court.