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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Jharkhand - Subsection

Section 25(1) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(1)The State Government shall prepare a programme for children who have to leave Child Care Institutions on attaining eighteen years of age by providing for their education, giving them employable skills and placement as well as providing them places for stay to facilitate their re-integration into the mainstream of society.