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[Cites 0, Cited by 0] [Section 21(5)] [Section 21] [Entire Act]

State of Jharkhand - Subsection

Section 21(5)(v) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(v)plan to provide services for children such as medical, vocational, educational, counselling, etc., in case of new applicants and details of such services provided in case of existing institutions ;