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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(3) in Jammu and Kashmir Juvenile Justice Act, 1997

(3)Every Juvenile Court shall be assisted by a Penal of Two honorary Social Workers, possessing such qualification as may be prescribed, of whom at least one shall be a woman and such panel shall be appointed by the Government.