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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 63(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(2)A copy of the visitor's register shall be forwarded to the Principal Magistrate of the concerned Board and Chairperson of the concerned Committee at the end of the every month by the Officer Incharge for their perusal and passing of any necessary direction, if required.