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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013

(2)The Government may make rules consistent with the Act,-
(i)to provide for persons through whom (including registered voluntary organisations) any juvenile in conflict with law may be produced before the Board ;
(ii)to provide the manner in which such juvenile may be sent to an observation home.