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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 37(10) in Jammu and Kashmir Juvenile Justice Rules, 2007

(10)If the relative of the fit person fails to come to take charge of the juvenile or the child on the specified date, the juvenile or child shall be taken to his ordinary place of residence by the escort of the observation home and in the case of a girl, at least one escort shall be a female.