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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 43(b) in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013

(b)for a scheme of after-care programme to de followed by such after-care organizations' for the purpose of taking care of juveniles or the children after they leave special home, children's homes and for the purpose of enabling them to lead an honest, industries and useful life;