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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(1)(e) in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013

(e)direct the juvenile to be released of probation of good conduct and placed under the care of any person, guardian or other fit person, on such parent, guardian or other fit person executing a bond, with or without surety, as the Board may require, for the good behaviour and well-being of the juvenile for any period nor exceeding three years;