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[Cites 0, Cited by 0] [Section 50(12)] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(12)(a) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

(a)the Officer-in-Charge, counsellor along with the Child Welfare Officer or Case Worker, or Social Worker shall prepare an individual care plan for every child in an institution within one month of his admittance as per Form XXI;