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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(2) in Jammu and Kashmir Juvenile Justice Act, 1997

(2)When such person having been arrested is not released on bail under sub-section (1) by the officer incharge of the Police Station, such officer shall cause him to be kept in an observation home or place of safety in the prescribed manner (but not in police station orlail) until he can be brought before a Juvenile Court.