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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(4) in Jammu and Kashmir Juvenile Justice Act, 1997

(4)The Government may by rules made under this Act, provide for the management of special homes, including the standards and the nature of services to be maintained by them and the circumstances under which and the manner in which, the classification of a special home may be granted or withdrawn.