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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 33(2) in Jammu and Kashmir Juvenile Justice Rules, 2007

(2)One photograph shall be kept in the case file of the juvenile or child, one shall be fixed with the index card and the third copy shall be kept in an album serially with the negative in another album.