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State of Jammu-Kashmir - Section

Section 41 in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013

41. Process of rehabilitation and social reintegration

The rehabilitation and social reintegration of a child shall begin during the stay of the child in a children's home or special home and the rehabilitation and social reintegration of children shall be carried out alternatively by sponsorship and sending the child to an after-care organisation.