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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(3)(iii) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

(iii)is holding such full-time occupation that may not allow him to give necessary time and attention to the work of the Committee as per the Act and these rules;