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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(2) in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018

(2)Every report given under sub-section (1) shall be-
(a)ascribed an entry number and recorded in writing ;
(b)be read over to the informant ;
(c)shall be entered in a book to be kept by the Police Unit.