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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

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

(f)"fit person" or "fit institution" means any person or institution(not being a police station or jail) found fit by the competent authority to receive and take care of the juvenile entrusted to his or its care and protection on the terms and conditions specified by the competent authority;