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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(3) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

(3)Once the Board or the Committee passes an order in Form XIX for placing a juvenile or a child completing 18 years of age under the after care programme, a copy of such order shall be sent to the District and the State Child Protection Unit and the State Government, who shall be responsible for arranging after care.