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

State of Jammu-Kashmir - Subsection

Section 5(1) in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013

(1)The Board shall meet at such time and shall, observe such rules of procedure in regard to the transaction of business at the meetings, as may be prescribed.