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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(1)(m) in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013

(m)"Juvenile" or "child" means a person who has not completed eighteenth" year of age;