Section 17C(3)(a) in The Child Labour (Prohibition And Regulation) Rules, 1988

[Cites 0, Cited by 0] [Section 17C(3)] [Section 17C] [Entire Act]

(a)in accordance with the provisions of -

(i)the Juvenile Justice (Care and Protection of Children) Act, 2015 (2 of 2016) and the rules made there under;

(ii)the Bonded Labour System (Abolition) Act, 1976 (19 of 1976);

(iii)the Central Sector Scheme for Rehabilitation of Bonded Labourers, 2016;

(iv)any National Child Labour Project;

(v)any other law or scheme for the time being in force under which such children or adolescents may be rehabilitated; and subject to -

(I)the directions, if any, of a court of competent jurisdiction;

(II)the guidelines for rescue and repatriation issued by the Central Government from time to time in this regard.

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