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[Cites 0, Cited by 0] [Section 38] [Entire Act]

NCT Delhi - Subsection

Section 38(8) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009

(8)Loans may be arranged for the youth in an after care programme aspiring to set up entrepreneurial activities on the basis of an application made by them and due verification of the need for such a loan, and necessary professional advice and training shall be made available to the youth in the after care programme in this regard.