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[Cites 0, Cited by 0] [Section 33(3)] [Section 33] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 33(3)(a) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(a)preparing and following individual care plans for every child, specifically addressing the child's physical, psychological, emotional, educational, protection and special needs, if any, including skill development;