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[Cites 0, Cited by 0] [Section 85(1)] [Section 85] [Entire Act]

State of Jharkhand - Subsection

Section 85(1)(xviii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(xviii)maintain a database of child care institutions, specialised adoption agencies, open shelter, fit persons and fit facilities, registered foster parents, after care organisations and institutions etc. at the district level and forward the same to the Boards, the Committees, the Children's Courts and the State Child Protection Society, as the case may be;