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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(1)(c) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(c)the Board, in addition to the orders prescribed under rule 20( 1 )(b), may also order for payment of such cost, as Board may deem adequate, to be paid to the juvenile by the authority or person responsible for such violation(s);