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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 58(4) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(4)If there is no organization either within the jurisdiction of the competent authority, or nearby State for sending the juvenile or child suffering from serious physical or mental disease or addiction, as required under section 56 of the Act, necessary organization shall be set up by the Government at such places, as it may deem fit.