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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 48(5) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(5)The photograph shall also be taken immediately for records and the case worker or probation officer or child welfare officer shall begin the investigation and correspondence with the person, the juvenile or child might have named.