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Karnataka HC: Obligation of State Government to Constitute JJ Boards - (18 Feb 2021)

CIVIL

Karnataka High Court has said that it is the obligation of the State Government to constitute for every district one or more Juvenile Justice Boards (JJBs) for exercising the powers and discharging its functions relating to children in conflict with law within the meaning of Juvenile Justice (Care and Protection of Children) Act, 2015.

Tags : KARNATAKA HIGH COURT   CONSTITUTION OF JJ BOARDS  

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