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

NCT Delhi - Subsection

Section 30(3) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009

(3)The shelter homes or drop-in-centres shall have the facilities of boarding and lodging, besides the provision for fulfillment of basic needs in terms of clothing, food, health care and nutrition, safe drinking water and sanitation.