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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(2)For the purposes of above sub-rule the presence of SJPU Social Worker or a person trusted by the juvenile shall be mandatory and their signatures shall be obtained on all the documents prepare by the Investigating Officer during the processes.