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

State of Jammu-Kashmir - Subsection

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

(a)allow the juvenile to go home after advice or admonition following appropriate inquiry against and counselling to the parent of the guardian and the juvenile;