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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(3)(g) in Jammu and Kashmir Juvenile Justice Rules, 2007

(g)The parents or guardians of the deceased juvenile shall be contacted and the Officer-in-Charge shall wait for twenty four hours for the arrival of relatives.