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[Cites 0, Cited by 0] [Section 13(8)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(8)(iv) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(iv)While the child remains at the place of safety, there shall be yearly review by the Probation Officer or the District Child Protection Unit or a social worker in Form 13 to evaluate the progress of the child and the reports shall be forwarded to the Children's Court.