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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 52(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(2)All the case files maintained by the Institutions and the Board shall, as far as possible, be computerised and networked so that the data is centrally available to the District Child Protection Unit and the State Child Protection Unit.