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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(5) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(5)The Committee shall take into consideration the individual care plan and the opinion of the child before deciding the nature of foster care with due regard to his age and maturity.The child shall be informed and prepared throughout the process.