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[Cites 0, Cited by 0] [Section 23(19)] [Section 23] [Entire Act]

State of Jharkhand - Subsection

Section 23(19)(ix) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(ix)share and discuss the information pertaining to the progress of the child periodically with the Committee and biological family of the child and produce the child before the Committee as and when directed by the Committee; and