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

Union of India - Subsection

Section 13(8)(f) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(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.