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[Cites 0, Cited by 0] [Section 81(1)] [Section 81] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 81(1)(a) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(a)Infrastructure : Infrastructure shall consist of a board room, waiting room for children, a room for Principal Magistrate and Members, a record room, room for probation officers, waiting room for parents and visitors, safe drinking water facility and toilets.