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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 36(2) in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013

(2)The Inspection Committee of the State or a District shall consist of such number of representatives from the Government, Committee, voluntary organizations' and such other medical experts and social workers as may be prescribed.