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[Cites 0, Cited by 0] [Section 53(7)] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(7)(viii) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(viii)planning post-release rehabilitation programme and follow-up for a period of two years in collaboration with after care services ;