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[Cites 0, Cited by 0] [Section 33(8)] [Section 33] [Entire Act]

State of Jharkhand - Subsection

Section 33(8)(iv) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(iv)special lunch or dinner may be provided to the children at the Child Care Institution at the rate fixed by the Person-in-charge of the Child Care Institution, from time to time on national festivals and festival occasions, including: