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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 88(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(2)In case the Magistrate with such special knowledge or training is not available, the Government shall prior to his appointment, arrange to provide the Magistrate a minimum of 7 days' training in child psychology, child welfare and child rights.