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[Cites 0, Cited by 0] [Section 39(4)] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(4)(xii) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(xii)planning post-release or post-restoration rehabilitation programme and follow up for a period of two years in collaboration with after care services, as the case may be;