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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(n) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(n)monitor all institutional and non-institutional child care services for children in need of care and protection within their jurisdiction and make appropriate recommendations to the DCPU or SCPS or concerned Government authority as the case may be ;