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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Punjab - Subsection

Section 61(3) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(3)Every restoration shall be planned as part of the individual care plans prepared by the case-workers or counsellors or child welfare officers or probation officer, as the case may be, and shall be based on the review and recommendations of the Management Committee.