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State of Jammu-Kashmir - Section

Section 66 in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013

66. Delegation of powers

The Government may by the general order, direct that any power exercisable by it under the Act shall, in such circumstances and under such conditions, if any, as may be prescribed in the order, be exercisable also by an officer subordinate to the Government.