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[Cites 0, Cited by 1] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(2)The Children's Court shall ensure that the final order, with regard to a child in conflict with law, shall include an individual care plan for the rehabilitation of child, including follow up by the probation officer or the District Child Protection Unit or a social worker.