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[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 79(2)(g) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(g)facilitate transfer of children at all levels for either their restoration to their families or placing the child in long or short-term rehabilitation through institutionalization and sponsorship;