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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 34(8) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(8)The requirements of producing a child received by a shelter home before the committee, inquiry and disposal under sections 33,38 and 39 of the Act shall apply only to shelter homes specified in rule 34 (2) (a).