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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32(1) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(1)When a child is brought before the committee, the committee shall assign the case to a social worker or case worker or child welfare officer or as the case may be, of the committee or institution or any recognized agency for conducting the inquiry.