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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jharkhand - Subsection

Section 16(8) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(8)On receiving information about a child or children in need of care and protection, who cannot be produced before the Committee, the Committee shall reach out to the child or children and hold its sitting at a place that is convenient for such child or children.