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[Cites 0, Cited by 0] [Section 68(2)] [Section 68] [Entire Act]

State of Jharkhand - Subsection

Section 68(2)(ii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(ii)in case of arms, weapons, articles capable of being used as weapons or tools for criminal activities or addictive substances being found from a child or dormitory, the Person-in-charge shall conduct an inquiry to ascertain the presence of such articles and the persons responsible for such act;