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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(1)(c) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(c)prior to disposal of cases the committee shall take into consideration the age, physical and mental health, opinion of the child and his parents or guardians, recommendation of the Child Welfare Officer or Probation Officer or NGO; and'