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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(c) in Jammu and Kashmir Juvenile Justice Rules, 2007

(c)When such juvenile is transferred from one institution to another, all his money, valuables and other articles, shall be sent along with the juvenile to the Officer-in-Charge/Superintendent of Home of the institution to which he has been transferred together with a full and correct statement of the description and estimated value thereof.