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

State of Jammu-Kashmir - Subsection

Section 62(8) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(8)A quarterly follow-up report shall be submitted to the Board or Committee by the concerned Child Welfare Officer or Probation Officer or NGO for a period of two years with a copy to the Officer Incharge of the institution from where the juvenile or child is restored.