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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 38(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013

(2)The shelter homes referred in sub-section (1) shall function as dropin- centres for the children in the need of urgent support who have been brought to such homes through such persons as are referred to in sub-section (1) of section 33.