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[Cites 0, Cited by 0] [Section 13(8)] [Section 13] [Entire Act]

State of Jharkhand - Subsection

Section 13(8)(f) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(f)If it is found that the child no longer requires to be monitored, the monitoring authority shall place the detailed report with recommendations before the Children's Court which shall issue further directions either terminating the monitoring or for its continuation.