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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 57(2)(e) in Jammu and Kashmir Juvenile Justice Act, 1997

(e)where a neglected or delinquent juvenile is placed under the care of any person or institution on certain conditions to see whether such conditions are being complied with; and