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

State of Jharkhand - Subsection

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

(v)the Board or Committee shall transfer such a child to another institution or place of safety or fit person,as the case may be;