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[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(1)(iv) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(iv)at the time of release of such child, all valuables and other articles kept in safe custody and the money deposited in the name of the child shall be handed over to the parent or guardian, as the case may be, with an entry made in this behalf in the register and signed by the parent or the guardian;