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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(4) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

(4)The inquiry must be completed within four months or within such shorter period as may be fixed by the Committee:Provided that the Committee may, in the best interest of the child and for the reasons to be recorded in writing, extend the said period under special circumstances.