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[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 79(2)(a) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(a)ensure effective implementation of the Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013 at district level by supporting creation of adequate infrastructure, viz. setting up JJBs, CWCs, SJPUs and homes in each districts ;