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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 97(6) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(6)Any person in possession of any information or document or record pertaining to a child or juvenile or juvenile in conflict with law shall not make disclosure of the same, in any manner:Provided that disclosure may be made under the orders of the Competent Authority if it is in the interest of such child.