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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 47(1) in Jammu and Kashmir Juvenile Justice Act, 1997

(1)The Government may direct any neglected juvenile or delinquent juvenile to be transferred from any juvenile home or special home, within the State to any other juvenile home, special home or institution of a like nature in any other State with the consent of the Government of the State.