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

State of Jharkhand - Subsection

Section 39(4)(xii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(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;