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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(iv) in Jammu and Kashmir Juvenile Justice Rules, 2007

(iv)The two Social Workers, of whom at least one shall be a woman, shall be appointed by the Government on the recommendation of the Selection Committees set up under sub-rule (ii) of Rule 23 of these rules.