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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 51(c) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(c)when such juvenile is transferred from one institution to another, all his money, valuables, cell phones and other articles. shall be sent along with the juvenile to the Officer Incharge of the institution to which he has been transferred together with a full and correct statement of the description and estimated value thereof;