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[Cites 0, Cited by 0] [Section 64(3)] [Section 64] [Entire Act]

State of Jharkhand - Subsection

Section 64(3)(xviii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(xviii)To identify alternatives of community services and to establish linkages with voluntary sector for facilitating rehabilitation and social reintegration of children; and