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[Cites 0, Cited by 0] [Section 61(3)] [Section 61] [Entire Act]

State of Jharkhand - Subsection

Section 61(3)(vi) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(vi)plan, implement and coordinate all activities, programmes and operations, including training and treatment programmes or correctional activities as the case may be;