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[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 62(2)(b) in Jammu and Kashmir Juvenile Justice Act, 1997

(b)the procedure to be followed by a competent authority in holding enquiries under this Act, and the mode of dealing with the juveniles suffering from dangerous diseases or mental complaints;