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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(4)(iii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(iii)a Child Welfare Officer or a Case Worker ,to accompany the Special Juvenile Police Unit or Child Welfare Police Officer while producing the child before the Board within twenty- four hours of his apprehension.