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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Jharkhand - Subsection

Section 27(1) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(1)The Board or the Committee shall on an application from any institution or organisation run by Government or non-governmental organisation, recognise the facility as a fit facility provided the manager of that facility is willing temporarily to receive a child for a specific purpose or for group foster care.