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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(3) in Jammu and Kashmir Juvenile Justice Rules, 2007

(3)The Officer-in-Charge/Superintendent of Home may peruse any letter written by or to the juvenile, and after perusal he may, for the reasons, he considers sufficient to refuse to deliver or issue the letter, destroy the same after recording his reasons in a book maintained for the purpose.