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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 94(1) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(1)The Government shall create a Fund under section 59 of the Act to be called the 'Juvenile Justice Fund' (here under referred to as the Fund) for the welfare and rehabilitation of the juvenile or the child dealt with under the provisions of the Act.