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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 67(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(2)Any suitable place or institution, the Manager of which is willing to receive temporarily a juvenile in conflict with law or child in need of care, protection and treatment for such period as may be necessary, may be recognized by the Government as a fit institution on the recommendation of the competent authority.