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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 36(1) in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013

(1)The Government may appoint Inspection Committees for the children's homes (hereinafter referred to as the Inspection Committee) for the State or a Division or a District, as the case may be, for such period and for such purposes as may be prescribe.