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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Jharkhand - Subsection

Section 64(2) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(2)The social investigation report should provide for risk assessment, including aggravating and mitigating factors highlighting the circumstances which induced vulnerability such as traffickers or abusers being in the neighbourhood, adult gangs, drug users, accessibility to weapons and drugs, exposure to age inappropriate behaviours, information and material.