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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(1)(h) in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013

(h)"competent authority" means in relation to children in need of care and protection a Committee and in relation to juvenile in conflict with law a Board;