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

Union of India - Subsection

Section 64(3)(xv) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(xv)To evaluate the progress of the children in place of safety periodically and prepare the report including psycho-social and forward the same to the Children's Court;