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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Jharkhand - Subsection

Section 53(7) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(7)The Authority shall, within thirty days of the receipt of the audit report, remedy any defect or irregularity pointed out therein, and submit its report to the Central Government and to the office of the Comptroller and Auditor General about the action taken by it.