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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(1) in Jammu and Kashmir Juvenile Justice Rules, 2007

(1)The Officer-in-Charge/Superintendent of Home shall see that every juvenile received in the institution is searched, his personal effects inspected and any money or valuables found with or on the person of the juvenile is kept in the safe custody of the Officer-in-Charge/Superintendent of Home.