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[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 79(2)(p) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(p)coordination with District Legal Services Authorities for the purpose of ensuring availability of the legal aid to juveniles or the child.