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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jharkhand - Subsection

Section 19(17) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(17)At the time of final disposal of the case, the Committee shall incorporate in the order of disposal, an individual care plan in Form 7 of such child prepared by the social worker or Case Worker or Child Welfare Officer of the institution or any non-governmental organisation, as the case may be.