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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(9) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

(9)The services of Officer-in-Charge, Child Welfare Officer, Social Worker shall be provided for the proper care, protection, development, rehabilitation and reintegration needs of children in shelter homes.