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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 38(2) in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013

(2)The shelter homes referred in sub-section (1) shall function as drop-in centers for the children in the need of urgent support who have been brought to such homes through such person as are referred to in sub-section (1) of the section 33.