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[Cites 0, Cited by 3] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(vi) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(vi)ensuring care, protection, appropriate rehabilitation or restoration of children in need of care and protection, based on the child's individual care plan and passing necessary directions to parents or guardians or fit persons or children's homes or fit facility in this regard;