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[Cites 0, Cited by 0] [Section 68(2)] [Section 68] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 68(2)(iv) in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013

(iv)the management of special home including the standards and various types of services to be provided by them and the circumstances in which and the manner in which, the certification of the special home may be granted or withdrawn and such other matters as are referred to be section 10;