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

State of Jammu-Kashmir - Subsection

Section 18(8) in Jammu and Kashmir Juvenile Justice Rules, 2007

(8)The Officer-in-Charge/Superintendent of Home of a girls institution, subject to the approval of the competent authority, may get suitable girls above the age of eighteen years married according to the procedure laid down by that authority from time to time.