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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Jharkhand - Subsection

Section 59(4) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(4)Where any offence under section 81 of the Act is committed by a parent or a guardian of the child or any other person having actual charge or custody of the child, the Committee shall pass appropriate orders for placing the child in a Child Care Institution or fit institution or with a fit person, as the case may be.