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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(6) in Jammu and Kashmir Juvenile Justice Rules, 2007

(6)The Government shall recognize registered voluntary organizations, to supervise and submit periodical reports, as directed by the Board regarding the orders passed under clauses (a) (b) and (c) of Section 12 of the Act.