Section 34(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013
(2)The inquiry under this section shall be completed within four months of the receipt of the order or within such shorter period as may be fixed by the Committee :Provided that the time for the submission of the inquiry report may be extended by such period as the Committee may, having regard to the circumstances and for the reasons recorded in writing, determine.
