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[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 62(2)(g) in Jammu and Kashmir Juvenile Justice Act, 1997

(g)the establishment, management and functions of after-care organisations, the circumstances in which and the conditions subject to which an institution may be recognised as an after-care organisation and such other matters as are referred to in section 12;