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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(6) in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)

(6)The services of Officer-in-charge, child welfare officer, social worker shall be provided for the proper care, protection, development, rehabilitation and reintregation needs of such children.