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[Cites 0, Cited by 0] [Section 85(1)] [Section 85] [Entire Act]

Union of India - Subsection

Section 85(1)(iii) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(iii)conduct follow up of the individual care plan prepared on the direction of the Children's Court for children in the age group of sixteen to eighteen years found to be in conflict with law for committing heinous offense;