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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 37(1) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(1)The Government shall circulate a copy of the Act and the rules framed thereunder to establish effective linkages between various Government, Non-Government, corporate and other community agencies for facilitating the rehabilitation and social reintegration of juveniles or children through the Board or Committee as the case may be.