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

State of Jharkhand - Subsection

Section 25(2) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(2)Any child who leaves a Child Care Institution may be provided after care till the age of twenty-one years on the order of the Committee or the Board or the Children's Court, as the case may be , as per Form 37 and in exceptional circumstances ,for two more years on completing twenty-one years of age .