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[Cites 0, Cited by 0] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(13) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

(13)Where a follow-up is not possible due to unavailability of Government func-tionaries or Non-Governmental Organisations, the concerned District Child Protection Unit shall provide necessary assistance and support to the concerned Board or Commit-tee.