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[Cites 0, Cited by 0] [Section 64(3)] [Section 64] [Entire Act]

State of Jharkhand - Subsection

Section 64(3)(vii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(vii)To participate in the pre-release programme and help the child to establish contacts which could provide emotional and social support to the child after release;