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

State of Jammu-Kashmir - Subsection

Section 19(5) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(5)The actual to and fro expenses incurred by the parents or guardians on the journey by the most economical mode of transportation may be paid to the parent or guardian by the Officer Incharge at the time of the release of the juvenile, if deemed fit by the officer.