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[Cites 0, Cited by 0] [Section 87(1)] [Section 87] [Entire Act]

State of Jharkhand - Subsection

Section 87(1)(iv) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(iv)two representatives from academic bodies or Universities preferably from the faculty of social work, psychology, sociology, child development, health, education, law, and with special knowledge or experience of working on children's issues for a minimum period of seven years; and