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Juvenile Justice (Care and Protection of Children) Act, 2000 63. Special juvenile police unit.- 1. In order to enable the police officers who frequently or exclusively deal with juveniles or are primarily engaged in the prevention of juvenile crime or handling of the juveniles or children under this Act to perform their functions more effectively, they shall be specially instructed and trained. 2. In every police station at least one officer with aptitude and appropriate training and orientation may be designated as the "juvenile or the child welfare officer" who will handle the juvenile or the child in co-ordination with the police. 3. Special juvenile police unit, of which all police officers designated as above, to handle juveniles or children will be members, may be created in every district and city to co-ordinate and to upgrade the police treatment of the juveniles and the children.    |
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