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

State of Jammu-Kashmir - Subsection

Section 17(7) in Jammu and Kashmir Juvenile Justice Rules, 2007

(7)If the juveniles or juveniles run away from the family during the leave period, the parent or guardians are required to inform the Officer-in-Charge of the institution immediately and try to trace the juvenile and, if found, send the juveniles or child to the institution.