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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 27(1) in Jammu and Kashmir Juvenile Justice Rules, 2007

(1)The Government shall constitute State, District or city level inspection teams on the recommendation of Selection Committee under rule 23(3) for a period of 3 years to visit and oversee the day to day functioning of the Homes and give suitable directions to be followed by them.