Section 17(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013
(2)On receipt of a report from a Board under sub-section (1), the Government may make such arrangement in respect of the juvenile as it deems proper and may order such juvenile to be kept under protective custody at such place and on such conditions as it thinks fit :Provided that the period of detention so ordered shall not exceed in any case the maximum period provided under section 16 of the Act.
