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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 23(3)(a) in Jammu and Kashmir Juvenile Justice Rules, 2007

(a)a retired Judge of the High Court or retired Secretary to the State Government having experience in Social Welfare shall be the Chairperson of the Selection Committee;