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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 62(3) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013

(3)Special juvenile police unit, of which all police officers designated as above, to handle juveniles or children will be members, may be created in every district to co-ordinate and to upgrade the police treatment of the juveniles and the children.