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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 35(2)(c) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(c)two or more children, especially siblings or children belonging to similar geographical locations uprooted from their families and community due to disaster or such other unforeseen circumstances may be jointly placed in the community with a family willing to receive such children and supported through community sponsorship to meet their education, health, nutrition and other development needs.