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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29(1) in Jammu and Kashmir Juvenile Justice Rules, 2007

(1)Any individual or a suitable place or institution, the occupier or manager of which is willing temporarily, to receive a juvenile or child in need of care, protection or treatment for a period as may be necessary, may be recognized by the competent authority as a fit person or a fit institution.