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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(1)(c) in Jammu and Kashmir Juvenile Justice Rules, 2007

(c)the juveniles with deteriorating health or serious cases are referred to the nearest civil hospital or recognized treatment centre in which all the medical facilities shall be provided to them without any loss of time or delay.