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[Cites 0, Cited by 0] [Section 95] [Entire Act]

NCT Delhi - Subsection

Section 95(3) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009

(3)The Fund shall be applied:
(a)to implement programmes for the welfare, rehabilitation and restoration of juveniles or children;
(b)to pay grant-in-aid to non-governmental organizations;
(c)to do all other things that are incidental and necessary for the above purposes.