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[Cites 0, Cited by 0] [Section 16(4)] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(4)(a) in Jammu and Kashmir Juvenile Justice Rules, 2007

(a)In case a resident makes any complaint or occurrence of such rape or abuse comes to the knowledge of the Superintendent of Home, a report shall be placed before the Board, who shall order for special investigation and direct the local police station to register case against the person(s) found guilty under the relevant provisions of the Indian Penal Code 1860(45 of 1860).