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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(1) in Jammu and Kashmir Juvenile Justice Act, 1997

(1)The Government may constitute an Advisory Board to advise it on matters relating to the establishment and maintenance of homes, mobilisation of resources, provision of facilities for education, training and rehabilitation of neglected and delinquent juveniles and co-ordination among the various official and non-official agencies concerned.