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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 34(6) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(6)The Committee, Special Juvenile Police Units, public servants. Child-line, voluntary organizations, social workers and the children themselves may refer a child to such shelter homes.