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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 46(1) in Jammu and Kashmir Juvenile Justice Act, 1997

(1)The Government may, notwithstanding any thing contained in this Act, at any time, order a neglected or delinquent juvenile to be discharged from the juvenile home or special home, either absolutely or on such condition as it may think fit to impose.