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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 39(4) in Jammu and Kashmir Juvenile Justice Rules, 2007

(4)If there is no organization either within the jurisdiction of the competent authority, or nearby State for sending the juvenile or child suffering from dangerous *diseases, as required under section 48 of the Act, necessary organization shall be set up by the State government at such places, as it may deem fit.