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

State of Jammu-Kashmir - Subsection

Section 36(8) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(8)Loans may be arranged in an after care programme for the youth aspiring to set up their own enterprise after due assessment of the proposal made by them in this regard.