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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Jharkhand - Subsection

Section 58(1) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(1)Where any orphan, abandoned or surrendered child, is offered or given or received for the purpose of adoption without following the procedures as provided in the Act and the rules, the police shall, suo motu, or on receipt of information in that regard register an FIR forthwith.