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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(3) in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013

(3)The Government may, be rules made under the Act, provide for the management of observation homes, including the standards and various types of services to be provided by them for rehabilitation and social integration of a juvenile, and the circumstances under which, and the manner in which, the certification of an observation home may be granted or withdrawn.