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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 51(b) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(b)the juvenile's money shall be kept with the Officer Incharge and valuables, cell phone, clothing, bedding and other articles, if any, shall be kept in safe custody.