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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(8) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(8)The Police or the Juvenile or Child Welfare Officer shall be responsible for the safety and provision of food and basic amenities to the juveniles apprehended or kept under their charge.