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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Jharkhand - Subsection

Section 38(8) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(8)Regularity of the activities shall be maintained with support of institutions and non governmental organization, if needed and a report shall be submitted on quarterly basis to the Board or the Committee or the Children's Court, as the case may be.