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[Cites 0, Cited by 0] [Section 84(1)] [Section 84] [Entire Act]

State of Jharkhand - Subsection

Section 84(1)(xiii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(xiii)maintaining separate accounts for all funds received by the State Child Protection Society such as the Juvenile Justice Fund, funds under Schemes of Central and State Government and getting the same audited;