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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(1)(a) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(a)send a report of circumstances leading to such escape to the area Police Station or Special Juvenile Police Unit along with the details and description of the juvenile, including identification marks and a photograph with a copy to the Board, District Child Protection Unit and other authorities concerned ;