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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(9) in Jammu and Kashmir Juvenile Justice Rules, 2007

(9)If the juveniles or child do not return to the institution on expiry of the sanctioned leave, the Board shall refer the case to police for taking charge of the juvenile and bring them/him back to the institution.