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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32(4) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(4)All inquiries conducted by a social worker or case worker or child welfare officer of the institution or any recognized agency shall assess the family situation of the child in detail and report in writing whether it would be in the best interest of the child to restore him to his family.