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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 59(5) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(5)If the juvenile or child runs away from the family during the leave period, the parent or guardian is required to inform the Officer Incharge of the institution immediately, and try to trace the juvenile. If found, the juvenile shall be brought back to the institution immediately.