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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Bihar - Subsection

Section 66(8) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(8)A follow-up plan shall be prepared as part of the individual care plan by the Child Welfare Officers or Probation Officers or non-governmental organizations assigned by the Board or Committee to assist in restoration of the child.