Section 21(1)(d) in Jammu and Kashmir Juvenile Justice Act, 1997

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State of Jammu-Kashmir - Subsection

Section 21(1)(d) in Jammu and Kashmir Juvenile Justice Act, 1997

(d)make an order directing the juvenile to be sent to a special home;

(i)in the case of boy over fourteen years of age or of a girl over sixteen years of age, for a period of not less than three years;

(ii)in the case of any other juvenile, for the period until he ceases to be juvenile: