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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(12) in Jammu and Kashmir Juvenile Justice Rules, 2007

(12)The Officer-in-Charge of an institution, certified as special home under sub-section 1 of section 10 of the Act, shall be informed in advance by the Board before any juvenile or child is committed to it.