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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(iii) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(iii)"Case Worker" means a representative from a registered voluntary or non-governmental organization who shall accompany the child to the Board or the Committee and may perform such tasks as may be assigned to him by the Board or the Committee;