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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(4) in Jammu and Kashmir Juvenile Justice Act, 1997

(4)The Government may, by rules made under this Act, provide for the management of observation homes, including the standards and the nature of services to be maintained by them and the circumstances under which and the manner in which an institution may be recognised as an observation home or the recognition may be withdrawn,