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[Cites 0, Cited by 0] [Section 64(3)] [Section 64] [Entire Act]

State of Jharkhand - Subsection

Section 64(3)(ix) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(ix)To establish linkages with voluntary workers and organisations to facilitate rehabilitation and social reintegration of children and to ensure the necessary followup;