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

State of Jharkhand - Subsection

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

(xix)maintain a database of medical and counselling centers, de-addiction centers, hospitals, open schools, education facilities, apprenticeship and vocational training programmes and centres, recreational facilities such as performing arts, fine arts and facilities for children with special needs and other such facilities at the district level and forward the same to the Boards, the Committees, the Children's Courts and the State Child Protection Society;