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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Jharkhand - Subsection

Section 37(4) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(4)A record shall be maintained for all children attending the programmes and the progress made by each child shall be reviewed. The report in that regard shall be submitted to the Board or the Committee or the Children's Court, as the case may be, on a quarterly basis.