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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 57(2)(a) in Jammu and Kashmir Juvenile Justice Act, 1997

(a)to inquire, in accordance with the directions of a competent authority, into the antecedents and family history of any juvenile accused of an offence, with a view to assist the authority in making inquiry;