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

State of Jharkhand - Subsection

Section 72(1)(iii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(iii)when such child is transferred from one institution to another, all his money, valuables and other articles, shall be transferred along with the child to the Person-in-charge of the institution to which he has been transferred together with a full and correct statement of the description thereof;