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

State of Jammu-Kashmir - Subsection

Section 88(7) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(7)The Government with the help of the State Child Protection Society and its Regional Centres shall organize regular training and capacity building of personnel involved in the implementation of the Act and the rules made thereunder.