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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Jharkhand - Subsection

Section 23(10) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(10)Children with special needs may be considered either for placement in foster family or group foster care, provided the Home Study Report of the foster family supports their fitness or group setting has facilities for care of such children.