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[Cites 0, Cited by 0] [Section 84(1)] [Section 84] [Entire Act]

State of Jharkhand - Subsection

Section 84(1)(xi) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(xi)maintaining a database of medical and counselling centers, de-addiction centers, hospitals, open schools, education facilities, apprenticeship and vocational training programmes and centers, recreational facilities such as performing arts, fine arts and facilities for children with special needs and other such facilities at the State level;