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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 77(5) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(5)On such transfer, case file and records of the juvenile or child shall be sent to the place or person as specified in the order along with the juvenile or child.