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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Haryana - Subsection

Section 52(2)(h) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

(h)establishing linkages with voluntary workers and organisations to facilitate rehabilitation and social reintegration of juveniles or children and to ensure the necessary follow up;