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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(3) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(3)In the event of shortfall in the State Legal Services support, the Board shall be responsible for seeking legal services from recognized voluntary legal services organisations or the legal services clinics established by the Law Schools or University Faculty of Law.