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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 94(6) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(6)All withdrawals shall be made by cheques or requisitions, as the case may be, signed by the secretary-cum-treasurer in case of amounts not exceeding rupees ten thousand and signed duly by the secretary-cum treasurer and other Member of the Board of Management to be nominated by the State Advisory Board.