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

Union of India - Subsection

Section 76(2)(ii) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(ii)when an allegation of physical, sexual or emotional abuse comes to the knowledge of the Person-in-charge, a report shall be placed before the Board or Committee, who in turn shall, order for special investigation;