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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(9) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(9)The District Child Protection Unit may identify voluntary organizations to associate with the Police or the Juvenile or Child Welfare Officer at the time of apprehension for counselling of the juvenile and for preparation of the report containing social background of the juvenile.