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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 55(4) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(4)The Officer Incharge may pursue any letter written by or to the juvenile, and may for the reasons that he considers sufficient refuse to deliver or issue the letter, may destroy the same after recording his reasons in a book maintained for the purpose.