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[Cites 0, Cited by 1] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(2) in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013

(2)When such person having been arrested is not released on bail under sub-section (1) by the officer-in-charge of the police station, such officer shall cause him to be kept only in an observation home in the prescribed manner until he can be brought before Board.