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[Cites 0, Cited by 0] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(2) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

(2)Every newly admitted juvenile or child shall be allotted a Case Worker from amongst the Probation Officers or Child Welfare Officers or Social Workers or counsellors attached to the institutions or voluntary social workers or counsellors.