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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(d) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(d)"Child friendly" means any process and interpretation, attitude, environment and treatment, that is humane, considerate and in the best interest of the child ;