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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 35(9) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(9)The Board or the Committee as the case may be, shall make an order for sponsorship support in Form-XV, for support to a juvenile or child and the Officer Incharge of the institution as well as the District Child Protection Unit or the State Child Protection Society shall duly maintain the records in a register.