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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Jharkhand - Subsection

Section 28(3) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(3)The Board or the Committee may also appoint any person as a fit person on need basis for a child or children after verifying the credentials of such person, and wherever possible, after getting police verification done on such a person .