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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 56(2)(a) in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013

(a)"Integrated Rehabilitation Centre for Addicts" shall have the meaning assigned to it under the scheme called "Central Sector Scheme of Assistance for Prevention of Alcoholism and Substance (Drugs) Abuse and for Social Defence Services" made by the Government of India in the Ministry of Social Justice and Empowerment or any other corresponding scheme for the time being in force;