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[Cites 0, Cited by 0] [Section 79(1)] [Section 79] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 79(1)(e) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(e)network and coordinate with all Government Departments to build inter-sectoral linkages on child protection issues, including Departments of Health, Education, Social Welfare, Urban Development, SC/ST, Backward Classes and Minorities, Youth Services, Police, Judiciary, Labour, State AIDS Cont j1 Society, among others;