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[Cites 0, Cited by 0] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(10) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

(10)A well conceived programme of pre-release planning and follow-up of cases discharged from special homes shall be organised in all institutions in close collabora-tion with existing governmental and voluntary welfare organisations.