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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 23(11) in Jammu and Kashmir Juvenile Justice Rules, 2007

(11)Any casual vacancy of the Advisory Board may be filled by appointment of another person from the list or panel prepared by the Selection Committee, and shall hold office for the remaining term of the Advisory Board.