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[Cites 0, Cited by 0] [Section 13(7)] [Section 13] [Entire Act]

State of Jharkhand - Subsection

Section 13(7)(vi) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(vi)The dispositional order passed by the Children's Court shall necessarily include an individual care plan in Form 7 for the child in conflict with law concerned, prepared by a Probation Officer or Child Welfare Officer or recognized voluntary organisation on the basis of interaction with the child and his family, where possible.