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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 48(11) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(11)A well conceived programme of pre-release planning and follow- up of cases discharged from special homes shall be organized in all institutions in close collaboration with existing Governmental and voluntary welfare organizations.