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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Jharkhand - Subsection

Section 71(2) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(2)The entries made in the Personal Belongings Register, relating to each child, shall be read over to the child in the presence of a witness, whose signature shall be obtained in token of the correctness of such entries and it shall be countersigned by the Person-incharge.