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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(1) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(1)The Officer Incharge or Superintendent shall maintain a roster of the cases of juveniles to be released on the expiry of the period as ordered by the Board.