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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(2)(i) in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013

(i)to provide for person through whom (including registered voluntary organisation) any juvenile in conflict with law may be prescribed before the Board;