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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 94(5) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(5)The assets of the Fund shall include all such grants and contributions, recurring or non-recurring, from Government or any other statutory or non-statutory body set up by Government as well as the voluntary donations from any individual or organization.