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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Jharkhand - Subsection

Section 82(3) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(3)The order of restoration shall include an individual care plan prepared by the Probation Officer or the social worker or the Child Welfare Officer or Case Worker or non governmental organisation.