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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(13) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(13)The committee shall avail services of lawyers, social workers and counsellors for children in need of such assistance with support from State Legal Services Authority or DCPU or SCPS or any such agency willing and having requisite expertise.