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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 46(2)(d) in Jammu and Kashmir Juvenile Justice Act, 1997

(d)a juvenile who has been released on licence which has been revoked or forfeited, to be sent to the special home or juvenile home from which he was released or to any other juvenile home or special home or borstal school: