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[Cites 0, Cited by 0] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(8) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

(8)A follow-up plan shall be prepared as part of the individual care plans by the Child Welfare Officers or Probation Officers or non-governmental organisations as-signed by the Board or Committee to assist in restoration of the child.