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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 52(1)(g) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(g)reports from Medical Officer, drug de-addiction progress reports, progress reports vis-a-vis psychological counselling or any other mental health intervention etc. where applicable: