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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Jharkhand - Subsection

Section 92(5) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(5)Where a child cannot be traced within a period of four months, the investigation of the case shall be transferred to the Anti Human Trafficking Unit in the District which shall make reports every three months to the District Legal Services Authority regarding the progress made in the investigation.