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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 62(12) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(12)Where a follow-up is not possible due to non-availability of Government functionaries or NGOs, the concerned District Child Protection Unit shall provide necessary assistance and support to the concerned Board or Committee.