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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 46(2) in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018

(2)The Government shall lay down policy and guidelines for fixing the liability of educational institution in whose premises offences under this Act take place and to fix the duty of other Government Institution to ensure proper safety of school going children in particular and child in general.