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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 82(6) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(6)Special Juvenile Police Unit at district level shall coordinate with all the police stations and child line services in order to upgrade police response to crime prevention among children and shall function as a watchdog for providing protection against all kinds of cruelty, abuse and exploitation of child or juvenile and shall lake special measures to identify and eliminate organised gangs exploiting or abusing children.