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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(10) in Jammu and Kashmir Juvenile Justice Rules, 2007

(10)Whenever the Board orders a juvenile to be kept in an institution, it shall forward to the Superintendent of Homes of such institution a copy of its order, in Form-III with particulars of the home and parents or guardian and previous record.