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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(1)(iii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(iii)"Case Worker" means a representative from a registered voluntary or non governmental organisation who shall accompany the child to the Board or the Committee and may perform such tasks as may be assigned to him by the Board or the Committee;