Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23(19)] [Section 23] [Entire Act] Union of India - Subsection Section 23(19)(viii) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016 (viii)support contact between the child and his biological family in consultation with the Committee keeping in view the best interest of the child;