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[Cites 0, Cited by 0] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(3) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

(3)The State Government with the help of State or District Child Protection Unit shall arrange for appropriate training and sensitisation of functionaries of these depart-ments from time to time in co-ordination with National Institute of Public Cooperation and Child Development and its Regional Centres.