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[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

NCT Delhi - Subsection

Section 34(3)(ii) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009

(ii)The voluntary organization shall submit to the Child Welfare Committee concerned all reports as directed by the committee in connection with the foster care placement, in the time prescribed by the committee. These reports shall give all necessary details including the points covered in form XVI.