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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(d) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(d)take suo moto cognizance of and reach out to such children in need of care and protection who are not in a position to be produced before the committee, with support from the DCPU or SCPS or concerned Government authority as the case may be ;