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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(a) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013

(a)the parent or guardian of the juvenile, if he can be found, of such arrest and direct him to be present at the Board before which the juvenile will appear ; and