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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(2) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

(2)After care programmes shall be made available for 18-21 year old persons, who have no place to go to or are unable to support themselves, by the District or State Child Protection Units in collaboration with voluntary organisations for the purpose of section 44 of the Act and this rule.