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[Cites 0, Cited by 0] [Section 23(19)] [Section 23] [Entire Act]

State of Jharkhand - Subsection

Section 23(19)(viii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(viii)support contact between the child and his biological family in consultation with the Committee keeping in view the best interest of the child;