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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 83(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(2)On the order of the competent authority, expenses and payments for the services of such honorary or Voluntary Welfare Officers shall be reimbursed by the DCPU from the fund set up under section 59 of the Act.