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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 36(4) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(4)A copy of such order shall be sent to the DCPU or SCPS or concerned Government as the case may be, who shall be responsible for arranging after care.