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State of Jammu-Kashmir - Section

Section 44 in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018

44. Public awareness about Act.

- The Government, shall take all measures to ensure that,-
(a)the provisions of this Ordinnace are given wide publicity through media including the television, radio and the print media at regular intervals to make the general public, children as well as their parents and guardians aware of the provisions of this Act ;
(b)the officers of the Central Government and the State Governments and other concerned persons (including the police officers) are imparted periodic training on the matters relating to the implementation of the provisions of the Act."