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

State of Jammu-Kashmir - Subsection

Section 18(10) in Jammu and Kashmir Juvenile Justice Rules, 2007

(10)The Officer-in-Charge/Superintendent of Home shall, in appropriate cases, order the payment of subsistence money at such rates as may be fixed from time to time and the railway fare or road fare, or both.