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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Jharkhand - Subsection

Section 82(9) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(9)A follow-up plan shall be prepared as part of the individual care plan by the Probation Officer or the Child Welfare Officer or the Case Worker or the social worker or the non governmental organisation.