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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 97(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(2)Records of juveniles in conflict with law except for the record relating to determination of age shall not be used in adult proceedings in subsequent cases involving the same juvenile.