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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 34(5) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(5)All shelter homes shall have the requisite facilities for education, vocational training and recreation as per the quality standards of care and protection laid down under these rules.