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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Jharkhand - Subsection

Section 40(1) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(1)Person-in-charge of every institution for children shall facilitate the setting up of children's committees for different age groups of children, that is in the age group of 6 to 10 years, 11 to 15 years and 16 to 18 years and these children's committees shall be constituted solely by children.