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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(2)(b) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(b)the concerned probation officer of the incident involving the juvenile in conflict with law to enable him to obtain information for the purposes of assisting the Board in conducting the inquiry and follow up; and