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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Jharkhand - Subsection

Section 56(3) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(3)In case of a child found to be addicted to intoxicating liquor or tobacco products, the child shall be produced before the Committee which shall pass directions for rehabilitation including de-addiction of the child and transfer the child to a fit facility identified for the purpose.