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[Cites 0, Cited by 0] [Section 83(4)] [Section 83] [Entire Act]

State of Jharkhand - Subsection

Section 83(4)(vi) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(vi)providing after care facilities and entrepreneurship fund for providing capital and infrastructure to persons who have crossed the age of eighteen within institutionalized care, for starting up small businesses to support reintegration into mainstream life;