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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 60(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013

(2)The Advisory Board shall consist of such persons as the Government may think fit and shall include eminent social workers, representatives of voluntary organisations in the field of the child welfare, corporate sector, academicians, medical professionals and the representative of the Social Welfare Department of the Government.