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[Cites 0, Cited by 0] [Section 48(13)] [Section 48] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 48(13)(b) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(b)The care plan shall be reviewed quarterly by the management committee set up under rule 53 of these rules for appropriate development and rehabilitation including options for release or restoration to family or foster care or adoption ;