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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(8) in Jammu and Kashmir Juvenile Justice Rules, 2007

(8)If the parent or guardians do not take proper care of the juvenile or child the leave period or do not bring the juvenile(s) back to the institution within the stipulated period, such leave may be refused on later occasions.