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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Jharkhand - Subsection

Section 62(2) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(2)The Child Welfare Officer or Case Worker shall establish linkages with voluntary workers and organisations to facilitate rehabilitation and social re-integration of the children and to ensure the necessary follow up.