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[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 62(2)(n) in Jammu and Kashmir Juvenile Justice Act, 1997

(n)the conditions subject to which juvenile may be placed under the care of any parent, guardian or other fit person or fit institution under this Act and the obligations of such persons or institutions towards the juveniles so placed;