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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2) in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)

(2)All the case files maintained by the Institutions and the Board shall, as far as practicable, be computerised and networked so that the data is centrally available.