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State of Jammu-Kashmir - Section

Section 64 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013

64. Officers appointed under the Act to be public servants.

- Probation Officers and other officers appointed in pursuance of the Act shall be deemed to be public servants within the meaning of section 21 of the State Ranbir Penal Code, Samvat 1989.