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[Cites 0, Cited by 0] [Section 30(4)] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(4)(iii) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013

(iii)he fails to attend the proceedings of the Committee for consecutive three months without any valid reason or he fails to attend less than three-fourth of the sittings in a year.