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[Cites 0, Cited by 0] [Section 13(8)] [Section 13] [Entire Act]

State of Jharkhand - Subsection

Section 13(8)(iv) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(iv)While the child remains at the place of safety, there shall be yearly review by the Probation Officer or the District Child Protection Unit or a social worker in Form 13 to evaluate the progress of the child and the reports shall be forwarded to the Children's Court.