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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 95(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(2)All pending cases which have not received finality shall be dealt with and disposed of in terms of the provisions of the Act and the rules made thereunder.