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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(a) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(a)hold its sittings in the premises of an observation home or, at a place in proximity to the observation home or, at a suitable premise in any institution established/constituted under the Act, and in no circumstances shall the Board operate from within any Court premises :