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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(e) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(e)pass necessary directions to the Government and police to create or provide necessary infrastructure and other facilities so that minimum standards of justice and treatment are maintained in the letter and spirit of the Act;