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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(5) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

(5)After completion of the inquiry, if, the child is under orders to continue in the children's home, the Committee shall direct the Officer-in-Charge of the home to submit quarterly progress report of such child and produce the child before the Committee for an annual review of the progress.