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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 62(7) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(7)A follow-up plan shall be prepared as part of the individual care plans by the Child Welfare Officers or Probation Officers or NGOs assigned by the Board or Committee to assist in restoration of the child.