Section 2(d) in Jammu and Kashmir Juvenile Justice Act, 1997
(d)"competent authority" means in relation to neglected juveniles, a Board and, in relation to delinquent juveniles, a juvenile Court and where no such Board or juvenile Court has been constituted, includes any-Court empowered under sub-section (2) of section 7 to exercise the powers conferred on a Board or Juvenile Court;
