Section 35(3) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013
(3)Without prejudice to anything contained in any other law for the time being in force, all institutions, whether Government run or those run by voluntary organisations for children in need of care and protection shall, within a period of six months from the date of commencement of the Act, be registered under the Act in such manner as may be prescribed.
