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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(f) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(f)direct Welfare Officers or Probation Officers or NGOs as the case may be, to prepare a child care plan for every child placed in their care and protection ;