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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 91(11) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(11)In the event of failure to arrive at a consensus within the Selection-cum-Oversight Committee on the findings of the inquiry officer, it shall forward the report of the inquiry officer along with the objections to the Government to take suitable action.