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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 48(10) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(10)A case history of the juvenile or the child admitted to an institution shall be maintained as per Form- XVII, which shall contain information regarding his socio-cultural and economic background and these information may invariably be collected through all possible and available sources, including home, parents or guardians, employer, school, friends and community.