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[Cites 0, Cited by 0] [Section 64(3)] [Section 64] [Entire Act]

State of Jharkhand - Subsection

Section 64(3)(xv) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(xv)To evaluate the progress of the children in place of safety periodically and prepare the report including psycho-social and forward the same to the Children's Court;