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[Cites 0, Cited by 0] [Section 13(8)] [Section 13] [Entire Act]

State of Jharkhand - Subsection

Section 13(8)(cd) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(cd)release the child and appoint a monitoring authority for the remainder of the prescribed term of stay. The monitoring authority, where appointed shall maintain a Rehabilitation Card for the child in Form 14.