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[Cites 0, Cited by 0] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(3) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

(3)Every restoration shall be planned for 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 set up under rule 55 of these rules.