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[Cites 0, Cited by 0] [Section 62(6)] [Section 62] [Entire Act]

State of Jharkhand - Subsection

Section 62(6)(x) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(x)Review periodically the implementation and effectiveness of the individual care plan and if necessary, suitably modify the individual care plan in Form 7 and/or the routine activities of the child with the approval of the Management Committee;