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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(1)(a) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(a)dispose off the case, if on the consideration of documents and records submitted at the time of first summary enquiry, the grounds for the juvenile to be in conflict with law appears to be unfounded or where the juvenile is involved in infraction of law which is de minimus, and may treat such a juvenile as a child in need of care and protection and transfer to the concerned committee ;