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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(6) in Jammu and Kashmir Juvenile Justice Rules, 2007

(6)The parent or guardian shall arrange to have the juvenile escorted from and to the institution and bear the travelling expenses; whereas, in exceptional cases or during an emergency, the Officer-in-Charge may arrange to have the juvenile escorted to the place of the family and back.