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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Jharkhand - Subsection

Section 25(5) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(5)The Board or the Committee or the Children's Court, while monitoring the post release plan will also examine the effectiveness of the aftercare programme, particularly whether it is being utilized for the purpose for which it has been granted and the progress made by the child as a result of such after-care programme.