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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(3) in Jammu and Kashmir Juvenile Justice Rules, 2007

(3)A timely information of the release of a juvenile or child and of the exact date of release shall be given to the parents or guardian and the parents or the guardian shall be invited to come to the institution to take charge of the juvenile or child on that date.