Section 20 in Jammu and Kashmir Juvenile Justice Act, 1997
20. Inquiry by Juvenile Court regarding delinquent juveniles.
- Where a juvenile having been charged with an offence appears or is produced before a Juvenile Court, the Juvenile Court shall hold the inquiry in accordance with the provisions of section 39 and may, subject to the provisions of this Act, make such order in relation to the juvenile as it deems fit.
