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[Cites 0, Cited by 0] [Section 13(8)] [Section 13] [Entire Act]

State of Jharkhand - Subsection

Section 13(8)(g) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(g)After the first quarter, the child shall meet the monitoring authority at such intervals as may be directed by the Children's Court based on the recommendations made by the monitoring authority at the end of the first quarter and the monitoring authority shall forward its report to the Children's Court which shall review the same every quarter.