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

Union of India - Subsection

Section 92(5) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(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.