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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013

(2)A child in need of care and protection may be produced before an individual member for being placed in safe custody or otherwise when the Committee is not in session.