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[Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 96(1)(B) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(B). Part (B) shall consist of all papers not included in Part (A) relating to the inquiry of the offence including, bail applications, bail bonds, applications under sections 20 and 22 of the Act, other miscellaneous applications and orders thereon.