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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 46(2)(b) in Jammu and Kashmir Juvenile Justice Act, 1997

(b)a delinquent juvenile to be transferred from one special home to other or from a special home to a borstal school where such school exists or from a special home to a juvenile home;