Section 92(6)(ii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

[Cites 0, Cited by 0] [Section 92(6)] [Section 92] [Entire Act]

State of Jharkhand - Subsection

Section 92(6)(ii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(ii)the police shall send a report to the District Legal Services Authority which shall provide counselling and support services to the child and the family; and

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State of Jharkhand - Subsection

Section 92(6)(ii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017