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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32(6) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(6)After completion of the inquiry, if, the child is under orders to continue in the children's home, the committee shall direct the Officer Incharge of the home to submit quarterly progress report of such child and the committee shall interact with the child for biannual review of the progress of the child.