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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(2) in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)

(2)When any person or organisation authorized under sub-rule (1) receives a child in need of care and protection, he may produce the child before the Committee with the report of the circumstances under which the child came to his notice.