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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

NCT Delhi - Subsection

Section 34(2)(vi) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009

(vi)To periodically review the foster care placements on the basis of any information received by it including the periodical reports (which should not be less than four in a year) of a probation officer or case worker or social worker or voluntary organization, as the case may be.