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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 91(1) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(1)All complaints against the Chairperson/ Member of the Committee or Member of the Board as the case may be, shall be addressed to the Member-Secretary of the Selection-cum-Oversight Committee or forwarded to the Member-Secretary by the Government.