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

State of Jammu-Kashmir - Subsection

Section 14(7) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(7)Wherever possible, the police conducting any investigation in cases involving juveniles in conflict with law, shall only wear civil clothes and not be in uniform unless specific circumstances require the said officer to wear a police uniform in the interest of the child. However, they shall at all times have their identification proof that shall be produced on demand.