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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32(5) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(5)The inquiry must be completed within four months unless special circumstances do not permit to do so in the interest of the child, and for which the reason shall be recorded in writing by the committee.