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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 70(1) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013

(1)If any difficulty arises in giving effect to the provisions of the Act, the Government may, by order, not inconsistent with the provisions of the Act, remove the difficulty :Provided that no such order shall be made after the expiry of the period of two years from the commencement of the Act.