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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 82(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(2)The Government through its Home Department shall establish Special Juvenile Police Unit (SJPU) in every district. The unit shall consist of a Police Officer of the rank of inspector and two paid social workers, of whom one shall be a woman and another preferably having experience of working in the field of child welfare.