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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(2) in Jammu and Kashmir Juvenile Justice Rules, 2007

(2)Each case shall be placed before the Classification Committee for proper mainstreaming and with regard to cases in which the juvenile or child are kept for the maximum period, action may be initiated six months before they attain the age of eighteen years.