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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(5) in Jammu and Kashmir Juvenile Justice Rules, 2007

(5)The Advisory Board shall take into consideration the age, physical and mental health background, opinion of the juvenile and the recommendation of the case worker, prior to disposal of such cases.CHAPTER-III 25. Production of a Juvenile child before the Advisory Board.