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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 38(5) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(5)There shall be adequate lighting, ventilation, heating and cooling arrangements, drinking water and toilets, in terms of gender and age appropriateness and accessibility to persons with disability.