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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(1)(a) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(a)the Board shall initiate an inquiry by issuing a notice to the concerned authority or person against whom such violations are alleged, to appear before the Board and to provide such explanation as may be required by the Board ;