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

Union of India - Subsection

Section 13(8)(ii) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(ii)The final order passed by the Children's Court shall necessarily include an individual care plan for the child as per Form 7 prepared by a Probation Officer or Child Welfare Officer or recognized voluntary organization on the basis of interaction with the child and his family, where possible.