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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(4) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(4)In all cases where a juvenile is alleged to have committed an offence entailing a punishment of imprisonment of 7 years or more for adults, the police shall file its final report at the earliest and in no case later than a period of 90 days from the date of apprehension.