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[Cites 0, Cited by 0] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(4) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

(4)The State Government with the help of State or District Child Protection Unit shall develop effective networking and linkages with local Non-Governmental Organi-sations for specialised services and technical assistance like vocational training, educa-tion, health care, nutrition, mental health intervention, drug de-addiction and legal aid services.