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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(2)(d) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(d)the Board shall explain to the juvenile the content of allegations made out against him and record his detailed response verbatim and also ensure that the juvenile is not coerced or influenced to plead guilty;