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[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

State of Jharkhand - Subsection

Section 76(2)(vi) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(vi)the Person-in-charge of the institution shall also inform the Chairperson of the Management Committee and place a copy of the report of the incident and subsequent action taken in its next meeting;