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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(4) in Jammu and Kashmir Juvenile Justice Rules, 2007

(4)If the Officer-in-Charge considers that granting of such leave is in the interest of the juvenile(s), he shall call for a report of the Probation Officer on its advisability or otherwise and forward the case to the Board.