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

State of Jharkhand - Subsection

Section 34(3)(xii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(xii)refer such children who require specialized drug de-addiction and rehabilitation programme, to an appropriate centre administered by qualified persons where these programmes shall be adopted to the age, gender and other specifications of the child concerned.