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[Cites 0, Cited by 0] [Section 36(6)] [Section 36] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 36(6)(d) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(d)Encouragement to contribute towards the costs of group housing and joint living and gradually sustain themselves without State support and move out of the group housing to live independently.