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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(12) in Jammu and Kashmir Juvenile Justice Rules, 2007

(12)The Officer-in-Charge/Superintendent of Home may, subject to the approval of the competent authority, allow at their own request such girls as have no place to go to, to stay in the institution after the period of their stay is over, till the time some other suitable arrangements are made.