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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(1)Any child in need of care and protection shall be produced before the Committee during the working hours at its place of sitting and beyond working hours before the member as per the duty roster:Provided that where the child cannot be produced before the Committee, the Committee shall reach out to the child where the child is located.