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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(3) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(3)The District Child Protection Unit shall prepare and maintain a list of organizations, institutions and individuals interested in providing after care as per their area of interest such as education, medical support, nutrition, vocational training etc. and the same shall be forwarded to the Board or the Committee and all Child Care Institutions for their record.