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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 57(1) in Jammu and Kashmir Juvenile Justice Act, 1997

(1)The Government may appoint as many Probation Officers, for the inspection of special homes, juvenile homes, observation homes or after-care organization and such other officers as it may deem necessary for carrying out the purposes of this Act.