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[Cites 0, Cited by 0] [Section 85(1)] [Section 85] [Entire Act]

State of Jharkhand - Subsection

Section 85(1)(iii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(iii)conduct follow up of the individual care plan prepared on the direction of the Children's Court for children in the age group of sixteen to eighteen years found to be in conflict with law for committing heinous offence;