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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(7) in Jammu and Kashmir Juvenile Justice Rules, 2007

(7)If the juvenile or child has no parent or guardian, he may be sent to an aftercare organization or, in the event of employment, to the person who has undertaken to employ the juvenile.