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[Cites 0, Cited by 0] [Section 58] [Entire Act]

NCT Delhi - Subsection

Section 58(3) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009

(3)The Officer-in-Charge may peruse any letter written by or to the juvenile or children, and may for the reasons that he considers sufficient refuse to deliver or issue the letter and forward it to the Committee after recording his reasons in a book maintained for the purpose.