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[Cites 0, Cited by 0] [Section 48(13)] [Section 48] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 48(13)(a) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(a)The Officer Incharge, counsellor along with the child welfare officer or case worker, or social worker shall prepare an individual care plan for every child in an institution within one month of his admittance as per Form IX.