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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(2)(c) in Jammu and Kashmir Juvenile Justice Rules, 2007

(c)A report shall be sent to Police Station of the area along with the details and description of the juvenile with identification marks and a photograph, with a copy to the Board and the authorities concerned;