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[Cites 0, Cited by 0] [Section 61(3)] [Section 61] [Entire Act]

State of Jharkhand - Subsection

Section 61(3)(xxxi) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(xxxi)co-ordinate with the legal cum Probation Officer in the District Child Protection Unit or the District or State Legal Services Authority to ensure that every child is legally represented and provided free legal aid and other necessary support.