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

State of Jammu-Kashmir - Subsection

Section 18(5) in Jammu and Kashmir Juvenile Justice Rules, 2007

(5)If the parent or guardian, as the case may be, fails to come and take charge of the juvenile on the appointed date, the juvenile child shall be taken by the escort of the institution and, in case of a girl; she shall be escorted by a female escort.