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[Cites 0, Cited by 0] [Section 84(2)] [Section 84] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 84(2)(h) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(h)planning implementation and coordination of all institutional activities, programmes and operations, including training and treatment programmes or correctional activities as the case may be;