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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(5) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(5)Where the Board decides to release the child after advice or admonition or after participation in group counseling or orders him to perform community service, necessary direction may also be issued by the Board to the District Child Protection Unit for arranging such counseling and community service.