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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

(2)Each case shall be placed before the Management Committee set up under rule 55 of these rules by the concerned probation officer or child welfare officer or case worker for ensuring proper release and social mainstreaming of the juvenile post-release.