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[Cites 0, Cited by 0] [Section 50(12)] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(12)(c) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

(c)the care plan shall be reviewed quarterly by the Management Committee set up under rule 55 of these rules for appropriate development and rehabilitation including options for release or restoration to family or foster care or adoption;