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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(1) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(1)The Principal Magistrate shall be a Judicial Officer who has at least 5 years of experience of holding a court:Provided that no Magistrate shall be appointed as the member of the Board unless he has special knowledge or training in child psychology or child welfare.