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[Cites 0, Cited by 0] [Section 73(3)] [Section 73] [Entire Act]

State of Jharkhand - Subsection

Section 73(3)(xxi) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(xxi)individual care plan, including pre-release programme, post release plan and follow Jharkhand Gazette (Extraordinary), Tuesday, 9th January, 2018 up plan as prescribed and modifications therein;