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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(3) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(3)When a child is brought before the Committee, the Committee shall assign the case to a social worker or Case Worker or Child Welfare Officer or to any recognised non-governmental organization for conducting the social investigation under sub-section (2) of section 36 of the Act through an order in Form 21.